Nausaba Begum @ Nausaba vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2670 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 1289 of 2022

        Nausaba Begum @ Nausaba                                  ......    Petitioner
                                 Versus
        The State of Jharkhand & Anr.                      ......    Opposite Parties

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

For the Petitioner : Mr. Kaushik Sarkhel, Advocate For the State : Mr. Ravi Prakash, Spl. P.P.

3/Dated: 14/07/2022 Learned counsel for the petitioner submits that petitioner is

mother-in-law of the O.P. No. 2 and there is omnibus allegation against the

petitioner. He further submits that cognizance has been taken under sections

498A of the I.P.C. and under section 3/4 of D.P. Act. He further submits that the

petitioner is residing separately from her son and daughter-in-law. He further

submits that time and again the Hon'ble Supreme Court has held that only on

omnibus allegation family members are being implicated in the matrimonial

dispute. According to him the present case is covered in the light of judgment

in the case of "Preeti Gupta Vs. State of Jharkhand" reported in (2010) 7

SCC 667.

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 etc. must be filled

within two weeks.

No coercive step shall be taken against the petitioner in

connection with Complaint Case No. 956 of 2021, pending in the Court of

learned Judicial Magistrate, Godda till the next date.

Let it appear on 22.12.2022.

( Sanjay Kumar Dwivedi, J.) Satyarthi/