Firoza Khanam vs The State Of Jharkhand & Anr
2022 Latest Caselaw 3133 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 827 of 2022

        Firoza Khanam                               ...... Petitioner
                                Versus
        The State of Jharkhand & Anr.            ...... Opposite Parties
                                 ---------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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        For the Petitioner    : Mr. Anup Kr. Agarwal, Advocate
        For the State          :Mr. Satish Prasad, A.P.P.

        04/Dated: 10/08/2022

Learned counsel for the petitioner submits that earlier petitioner

has filed Complaint Case No. 4060 of 2018 before the learned C.J.M. at

Varanasi under sections 498A, 323, 504, 506, 354 I.P.C. and under section 3/4

of Dowry Prohibition Act against the petitioner which is still pending and

subsequently, the present case has been filed on the allegation that in

mediation proposal Rs. 30 Lakhs was demanded from the O.P. No. 2 by his wife

and her uncle. Thereafter, learned court has taken cognizance against the

petitioner. He further submits that O.P. No. 2 has filed a petition for dissolution

of marriage under Muslim Marriage Act. He relied on judgment of the Delihi

High Court in the case of "Uma Devi Vs. The State and Others"

(W.P.(Crl.) No. 1722 of 2010.

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.

No coercive step shall be taken against the petitioner in connection

with Complaint Case No. 1902 of 2019, pending in the Court of learned Judicial

Magistrate-X, Ranchi, till the next date.

Let it appear on 18.11.2022.

(Sanjay Kumar Dwivedi, J.) Satyarthi/