Asha Devi vs State Of Jharkhand
2021 Latest Caselaw 1164 Jhar

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

Asha Devi .... .... Petitioner(s).

Versus State of Jharkhand .... .... Opposite Party(s)

------

CORAM : HON'BLE MR. JUSTICE ANANDA SEN. THROUGH : VIDEO CONFERENCING

------

FOR THE PETITIONER(S) : Mr. Amit Kumar Das, Advocate FOR THE STATE : Mr. Suresh Kumar, APP

------

05/08.03.2021 Counsel for the State is directed to address this Court on the law point raised by the counsel for the petitioner to the effect that on the same set of occurrence, there cannot be two FIRs. Counsel for the petitioner relies upon the judgment passed by the Hon'ble Supreme Court in the case of T.T. Antony Vrs. State of Kerala & Ors. reported in (2001) 6 SCC 181.

List this case after two weeks under the heading 'For Orders'. In the meantime, no coercive steps shall be taken against the petitioner in connection with Dhanbad P.S. Case No. 229 of 2020, pending in the court of Chief Judicial Magistrate, Dhanbad.

(ANANDA SEN , J) anjali/ C.P 3