Vidhya Devi @ Vidhya Devi Gupta vs The State Of Jharkhand
2021 Latest Caselaw 722 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr.M.P. No. 2636 of 2020
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Vidhya Devi @ Vidhya Devi Gupta .... Petitioner(s).

Versus The State of Jharkhand .... Opp. Party(s).

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

Through: Video Conferencing

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For the Petitioner(s) : Mr. Anil Kr. Sinha, Sr. Advocate.

Mr. Raunak Sahay, Advocate.

           For the State                 : A.P.P.
                                         .........

05/15.02.2021:          Learned senior counsel for the petitioner submits that for the same

set of occurrence, the second FIR has been registered (Annexure-2 to this petition) by the same informant. He further submits that in view of the judgments pronounced by the Hon'ble Supreme Court of India in the cases of T.T. Anthony Vs. State of Kerala and Ors., reported in (2001) 6 SCC 181, Babu Bhai Vs. State of Gujarat and Ors., reported in (2010) 12 SCC 254 and Arnab Manoranjan Goswami Vs. State of Maharashtra through CBI reported in (2020) SCC Online, SC 964, the second FIR may be quashed.

Counsel for the petitioner is permitted to implead the informant as opposite party No. 2 in the cause title of this petition.

Let necessary correction be made in the cause title of this petition within a week.

Issue notice to newly added opposite party No. 2, for which, requisites etc. under registered cover with A/D as well as ordinary process must be filed within two weeks.

List this case after service of notice or appearance of newly added opposite party No. 2, whichever is earlier.

In the meantime, no coercive steps shall be taken against the petitioner in connection with Saraidhela P.S. Case No. 156/2018 (G.R. No. 2601/2018), pending in the court of learned Judicial Magistrate, 1st Class, Dhanbad.

       Anu/-C.P.-3                                                     (ANANDA SEN, J.)