Pawan Giri vs State Of Jharkhand & Ors
2021 Latest Caselaw 417 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        W.P. (Cr.) No. 223 of 2018
               Pawan Giri...............                                   Petitioner(s)
                                        Versus
               State of Jharkhand & Ors ...........                          Respondent(s)
                                        ......

Coram: Hon'ble Mr. Justice Ananda Sen Through:-Video Conferencing ......

               For the Petitioner                  : Mr. R.S.Mazumdar, Sr. Advocate
               For the State                       : -----
                                            ......
               I.A. No. 8500 of 2019

 4/28.01.2021           Heard Mr. R.S. Mazumdar, learned senior counsel for the

petitioner on this interlocutory application.

By filing this interlocutory application, the petitioner prays to extend the period of interim order of stay, which was granted on 06.09.2018.

Learned senior counsel for the petitioner submits that in view of the judgment pronounced by the Hon'ble Supreme Court in the case of "Sanjay Kumar Sinha- versus- Asha Kumari & Another, reported in (2018) 5 SCC 333" and in view of the interim order passed under Section 24 of the Hindu Marriage Act, a proceeding under Section 125 Cr. P.C. cannot be allowed to continue.

No one appears either on behalf of the State or on behalf of O.P. no. 2.

Considering the submission of the petitioner and in view of the judgment passed by the Hon'ble Supreme Court, I am inclined to stay the further proceeding of the case.

Thus, till further orders, further proceedings of Original Maintenance Case No. 37 of 2018, pending in the Court of Principal Judge, Family Court, Ranchi shall remain stayed.

I.A. No. 8500 of 2019 stands disposed of.

(Ananda Sen, J) Mukund/-cp.1