Shweta Kumari vs The State Of Jharkhand & Others
2021 Latest Caselaw 4168 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P. (Cr.) No. 344 of 2021
             Shweta Kumari                                             ... Petitioner
                                       -Versus-
             The State of Jharkhand & Others                           ... Respondents
                                            -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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             For the Petitioner       : Mr. Sheo Kumar Singh, Advocate
             For the State            : Mr. Manoj Kumar No.3, G.P.-II
                                            -----

02/03.11.2021. This criminal writ petition has been taken through Video Conferencing

in view of the guidelines of the High Court taking into account the situation

arising due to COVID-19 pandemic.

A supplementary affidavit has been filed for ignoring the surviving

defects, pointed out by the office.

In view of the statements made in paragraphs 2, 3 and 4 of the

supplementary affidavit, surviving defects are hereby ignored.

This petition has been filed praying therein protection of life of the

petitioner from respondent nos. 8 to 10.

Learned counsel for the petitioner submits that the petitioner is major.

He further submits that the petitioner and respondent no.11 are in love

relationship with each other and they are ready to live together. He also

submits that respondent no.11 is also major.

It has been alleged in the supplementary affidavit that the petitioner

has approached the Superintendent of Police, Palamau for her protection,

but the police is not cooperating and the petitioner has reasonable

apprehension that she will be handed over to respondent nos. 8 to 10.

Let notice be issued upon respondent nos. 8 to 11 by ordinary

process as well as registered post with A/D, for which, requisites etc. must

be filed within one week after Deepawali vacation.

Mr. Manoj Kumar No.3, learned G.P.-II is directed to take instruction

and file counter affidavit on behalf of the respondent nos. 1 to 7. He will

also examine the judgment rendered by the Hon'ble Supreme Court in the

case of Shakti Vahini v. Union of India (UOI) and ors. , passed in Writ

Petition (Civil) No.231 of 2010 dated 27.03.2018, whereby, certain

directions have been given on honour killing by the Hon'ble Supreme Court

to all the States. He will also transmit the order passed by the Hon'ble

Supreme Court in the case of Shakti Vahini to the Superintendent of Police,

Palamau and in turn, the Superintendent of Police, Palamau will act in terms

of the directions given by the Hon'ble Supreme Court in the case of Shakti

Vahini.

The statements made in this petition shall be looked into by the

Superintendent of Police, Palamau and he will take steps so that till the

pendency of this petition, the petitioner will not be harmed.

Post this matter on 23.12.2021.

(Sanjay Kumar Dwivedi, J.) Ajay/