Birendra Mishra & Anr vs State Of Jharkhand & Anr
2022 Latest Caselaw 3416 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Criminal Revisional Jurisdiction)
               Criminal Revision No. 1017 of 2016
Birendra Mishra & Anr.                               ... Petitioners
                            Versus

State of Jharkhand & Anr.                    ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioners      : None
For OP No.2              : Ms. Kumari Sugandha, Amicus
                            ---------

Order No. 17/Dated: 26th August 2022

No one appears for the petitioners. Ms. Kumari Sugandha, the learned Amicus for OP No.2 refers to the judgments in "A. Ahathenanmiligal v. Arumughanam" 1988 CRI L. J. 6 (Madras), "Padmja Sharma v. Ratan Lal Sharma" (2000) 4 SCC 266, "Mahendrakumar s/o Ramrao, Gaikwad v. Gulabbai & Ors." 2001 CRI L. J. 2111 and "Mehboobkhan v. Babarkhan & Ors." (2004) DMC 224 to put forth a contention that no interference is required with the order passed by the learned Family Court Judge, Jamshedpur.

For further consideration, post this matter on 23rd September 2022.

(Shree Chandrashekhar, J.)

Amit/