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Bhagwan Lal Mahli @ Bhagwan Lal ... vs The State Of Jharkhand & Anr
2021 Latest Caselaw 3533 Jhar

Citation : 2021 Latest Caselaw 3533 Jhar
Judgement Date : 21 September, 2021

Jharkhand High Court
Bhagwan Lal Mahli @ Bhagwan Lal ... vs The State Of Jharkhand & Anr on 21 September, 2021
                                                 1

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 588 of 2021

        Bhagwan Lal Mahli @ Bhagwan Lal Mahali                 ...... Petitioner
                                   Versus
        The State of Jharkhand & Anr.                          ...... Opp. Parties
                           ---------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---------

        For the Petitioner        : Mr. Krishna Murari, Advocate
        For the State              : Mrs. Priya Shrestha, Spl.P.P.

        06/Dated: 21/09/2021

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.

Learned counsel for the petitioner submits that informant is aged about

30 years and petitioner is aged about 27 years as disclosed in para 9 of the affidavit.

Learned counsel for the petitioner brought on record statement under section 164

Cr.P.C. by way of supplementary affidavit. According to him relationship with the

petitioner and second respondent is consensual relation for the period of 3 years

which is disclosed in the F.I.R. Subsequently, petitioner had tried to marry with

another lady, which led registration of F.I.R.

Learned counsel for the petitioner relied on judgment in the case of "

Sonu @ Subhash Kumar V. State of Uttar Pradesh & Anr." in Criminal

Appeal No. 233 of 2021 (Arising out of SLP (Cri.) No. 11218 of 2019) and

submits that the case of the petitioner is similar to the case of "Sonu @ Subhash

Kumar".

Let notice be issued upon the O.P. No. 2 under registered cover with A/D

as well as by ordinary process for which requisites must be filed within two weeks.

Post the matter on 10.01.2022.

Till the next date, there shall be stay of further proceeding in connection

with Musabani P.S. Case No. 58 of 2020, corresponding to G.R. No. 367 of 2020 (S.T.

No. 31 of 2021), pending in the Court of Addl. Sessions Judge-II at Ghatshila.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/-

 
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