Sudhir Singh vs The State Of Jharkhand
2022 Latest Caselaw 2866 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 2970 of 2021
                                              with
                                        I.A. No. 5680 of 2022
              1. Sudhir Singh
              2. Preeti Singh
              3. Sobha Singh                                   .....   ...         Petitioners
                                            Versus
      1. The State of Jharkhand.
      2. Khusboo Kumari Singh                         ..... ...     Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Sanjay Prasad, Advocate. For the State : Mr. Prabhu Dayal Agrawal, Spl.P.P. For the O.P. No. 2 : Ms Ruby Yadav, Advocate.

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06/ 26.07.2022 Ms Ruby Yadav, learned counsel has appeared on behalf of the O.P. No. 2 and she submits that she is in receipt of the vakalatnama on behalf of the O.P. No. 2 and she will file the same in course of the day. She further seeks two weeks time for filing counter affidavit in the matter.

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.

Mr. Sanjay Prasad, learned counsel appearing for the petitioners, upon instructions submits that after divorce, the husband and O.P. No. 2 have already solemnized their marriage.

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, Seraikella, till the next date of listing.

In view of the above, the aforesaid I.A. also stands disposed of.

Let this matter appear on 23.11.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-