Asha Devi vs The State Of Jharkhand
2021 Latest Caselaw 2838 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2415 of 2020
                                ------

         Asha Devi                           .... ....   Petitioner
                                     Versus
         The State of Jharkhand             ...   .... Opposite Party

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. A.K. Das, Advocate For the State : A.P.P..

For the O.P. No. 2 : Mr. M.B. Lal, Advocate

06/10.08.2021 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.

Mr. M.B. Lal, learned counsel appeared on behalf of O.P. No. 2

and relied upon judgment in the case of " P. Sreekumar V. State of

Kerala & Ors." Criminal Appeal No. 408 of 2018 (Arising out of

S.L.P. (Cr.) No. 7970 of 2014)

Mr. A.K. Das, learned counsel for the petitioner submits that

the case of "T.T. Antony Vs. State of Kerala & Ors." reported in

(2001) 6 SCC 181 has been again recently considered by the Hon'ble

Supreme Court in the case of " Prem Chand Singh Vs. State of

Uttar Pradesh & Anr. reported in (2020) 3 SCC 54. Learned

counsel for the petitioner also relied upon judgments in the case of

"G. Suryakumari & Anr. V. B. Chandramouli & Others" reported

in (2010) 2 SCC 254, "Amitabhai Anil Chandra Shah Vs.

Central Bureau of Investigation & Anr" reported in (2013) 6 SCC

348 and "Babubhai Vs. State of Gujrat & Others" reported in

(2010) 12 SCC 254.

Mr. Das, learned counsel for the petitioner submits that this

matter may kindly be adjourned enabling him to go through the

judgment relied by Mr. M.B. Lal, learned counsel for the O.P. No. 2.

Post the matter on 13.11.2021.

Interim order dated 08.03.2021 shall remain in force till the

next date.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/-