Priti Kumari vs The State Of Jharkhand
2021 Latest Caselaw 2869 Jhar

                IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 985 of 2018

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Priti Kumari, aged 20 years, d/o Ashok Kumar Choudhary, resident of Choudhary Niwas Gandhi Nagar, PO Dhanbad, P.S Dhansar, District Dhanbad ..... Petitioner

-- Versus --

1.The State of Jharkhand

2.Kavita Kumari, d/o Shrawan Kumar Choudhary

3.Dolly Kumari, d/o Shrawan Kumar Choudhary

4.Manju Devi, d/o Shrawan Kumar Choudhary

5.Shrawan Kumar Choudhary, son of late Ramanand Choudhary, All resident of Gandhi Nagar, PO Dhanbad, District Dhanbad ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Sanjay Prasad, Advocate For the State :- Mr. Shekhar Sinha, Spl.PP For O.P.No.2 : Mrs. Nitu Singh, Advocate

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7/11.08.2021 Heard Sanjay Prasad, the learned counsel for the petitioner, Mr. Shekhar Sinha, the learned counsel for the State and Mrs. Nitu Singh, the learned counsel for the O.P.No.2.

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.

In view of the Full Bench judgment of this Court in Cr.Appeal(SJ) No.1281 of 2016 along with analogous cases, this Cr.M.P is not maintainable.

Accordingly, the instant petition is dismissed as not maintainable.

Consequently, any I.A pending is also stands dismissed. The petitioner is, however, at liberty to avail other remedy, if any, available subject to limitation, in which the time spent in pursuing this Cr.M.P shall not be counted while counting the period of limitation, if any.

( Sanjay Kumar Dwivedi, J) SI/