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Ram Awatar Prajapati @ Ram Avtar ... vs The State Of Jharkhand
2022 Latest Caselaw 2693 Jhar

Citation : 2022 Latest Caselaw 2693 Jhar
Judgement Date : 15 July, 2022

Jharkhand High Court
Ram Awatar Prajapati @ Ram Avtar ... vs The State Of Jharkhand on 15 July, 2022
         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Criminal Revisional Jurisdiction)

                         Cr. Rev. No. 303 of 2015

Ram Awatar Prajapati @ Ram Avtar Prajapati                       ... Petitioner

                                     Versus
1. The State of Jharkhand
2. Rajmuni Devi                                              ... Opposite Parties
                                      -------

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR For the Petitioner : Mr. Rajesh Kumar, Advocate For the State : Mr. Manoj Kumar Mishra, APP For OP No. 2 : Mr. Parth Jalan, Amicus

-------

Order No. 09/Dated: 15th July 2022

Mr. Parth Jalan, the learned Amicus advanced his arguments on behalf of OP No. 2, supporting the judgment in Criminal Appeal No. 45 of 2012.

The learned Amicus would submit that the complainant who examined herself as PW6 supported the allegation of various acts of cruelty, harassment and torture inflicted upon her by the husband.

Mr. Rajesh Kumar, the learned counsel for the petitioner states that he has written letter to the petitioner way-back on 04 th July 2022, however, till date he could not get any information.

The learned counsel for the petitioner submits that in view of the judgment of the Hon'ble Supreme Court in "Gian Singh v. State of Punjab" (2012) 10 SCC 303 he would persuade the petitioner to explore possibility of compromise with his wife.

Let a copy of the order be communicated to the petitioner through Officer In-charge of Kuru PS within the district of Lohardaga.

Mr. Manoj Kumar Mishra, the learned APP who is present in the Court undertakes to communicate Mrs. Priya Shreshtha, the learned Spl. PP regarding order passed by this Court.

Mrs. Priya Shreshtha, the learned Spl. PP shall communicate the order of this Court to the concerned Officer In-charge.

An affidavit shall be filed as regards service of a copy of this order upon the petitioner.

For further consideration, post this matter on 05th August 2022. Let a copy of the order be given to Mrs. Priya Shreshtha, the learned Spl. PP.

(Shree Chandrashekhar, J.)

Tanuj/-

 
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