Rohit Kumar Singh vs State Of Jharkhand & Anr
2022 Latest Caselaw 3041 Jhar

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                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr.M.P. No. 3002 of 2021

              Rohit Kumar Singh                            ......     Petitioner
                                      Versus
             State of Jharkhand & Anr.                     ......     Opp. Parties

        CORAM:        HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
                               ---------

For the Petitioner :Mr. Rishi Chandan, Advocate For the State : Mrs. Priya Shrestha, Spl. P.P.

............

04/Dated: 04/08/2022 Learned counsel for the petitioner submits that the petitioner is

husband of O.P. No. 2.

It has been submitted that the O.P. No. 2 has filed a divorce case, under

Section 13(1)(a) of the Hindu Marriage Act against her husband, wherein by a

judgment dated 13.12.2019, passed in O.S. No. 18 of 2018, the suit was decreed and

divorce has been granted.

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

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

In view of such submission, there shall be stay of further proceedings in

connection with C.C. Case No. 6160 of 2017, pending in the Court of learned Judicial

Magistrate, 1st Class, Saraikella, till the next date of listing.

In view of the above, I.A. No.5679/2022 filed for stay, also stands disposed

of.

Let this matter appear on 23.11.2022 along with Cr.M.P. No. 2970 of 2021.

( Sanjay Kumar Dwivedi, J.) Satyarthi/