Smt. Megha Khandelwal And Anr vs The State Of Jharkhand And Anr
2022 Latest Caselaw 1305 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
                                ----

Cr.M.P. No. 2068 of 2017

----

      Smt. Megha Khandelwal and Anr.                  ..... Petitioners
                               --    Versus     --
      The State of Jharkhand and Anr.                 ...... Opposite Parties
                                      ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioners :- Mr. P.P.N.Roy, Sr.Advocate For the State :- Mr. Vishambhar Shastri, A.P.P For the O.P.No.2 :- Mr. Indrajit Sinha, Advocate

----

9/31.03.2022 Mr. P.P.N.Roy, the learned Senior counsel appearing for the

petitioners submits that the O.P.No.2 has filed the divorce suit who is

husband and the divorce suit has been dismissed. He submits that he

has received the certified copy of that judgment few days back.

According to him, the said judgment is having far reaching effect in

deciding this petition. He want to bring the same on record by way of

filing supplementary affidavit and for that, he seeks two weeks' time.

Mr. Indrajit Sinha, the learned counsel for the O.P.No.2

submits that in view of the observation of the Hon'ble Supreme Court the

case is required to be decided at an early date, the trial court is not

proceeding in view of the fact that the petitioner is enjoying the stay in

this case so far as the criminal case is concerned.

In view of the above facts, let it appear on 21.04.2022.

Interim order dated 08.11.2017 shall remain in force till

next date.

( Sanjay Kumar Dwivedi, J)

SI/