Amarnath Jha vs The State Of Jharkhand & Anr
2021 Latest Caselaw 2714 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 751 of 2021
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1. Amarnath Jha

2. Subhadra Jha .... .... Petitioners Versus The State of Jharkhand & Anr. ... .... Opposite Parties

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioners : Mr. Krishna Murari, Advocate For the State : Mr. Suraj Verma, A.P.P.

03/04.08.2021 This petition has been heard through Video Conferencing in view of the

guidelines of the High Court taking into account the situation arising due to

COVID-19 pandemic.

Learned counsel for the petitioners submits that the petitioners are

the father-in-law and mother-in-law respectively and the case has been

instituted under section 498(A) of the I.P.C. He submits that without

application of mind order taking cognizance has been passed. He submits

that the case of the petitioners is covered in the light of judgment in the

case of "Amresh Kumar Dhiraj and Ors. Vs. State of Jharkhand and

Another", reported in 2020 (1) JLJR 199 (Jhr.).

Let notice be issued upon the O.P. No. 2 under registered cover with A/D

as well as by ordinary process for which requisites etc. must be filed within two

weeks.

Post the matter on 11.11.2021.

Till the next date, there shall be stay of further proceeding, so far

petitioners are concerned, in connection with Complaint Case No. 1650 of 2018

pending in the Court of learned Judicial Magistrate, Ist Class, Dhanbad.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/-