Islam Ansari vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1754 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Criminal Revision No.237 of 2015
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Islam Ansari                                   ... Petitioner
                                Versus
The State of Jharkhand & Anr.                   ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner : Mr. Ankur Anand, Advocate For the State : Mr. Ashok Kumar, APP

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Order No. 3/Dated: 2nd May 2022

Opposite Party No.2 is represented through Mr. Ranjan Kumar, the learned counsel.

Mr. Ashok Kumar, the learned APP, appears for the State.

Mr. Ankur Anand, the learned counsel for the petitioner, is seeking adjournment on the ground that he could not collect the case records from the office. The learned counsel for the petitioner submits that since the dispute in the matter arose out of matrimonial discord between husband and wife, in view of the judgment of the Hon'ble Supreme Court in "Manohar Singh v. State of Madhya Pradesh & Anr." (2014) 13 SCC 75 the petitioner shall explore the possibility of an amicable settlement of the dispute with his wife.

Post this matter under the heading "For Orders" on 15th July 2022.

(Shree Chandrashekhar, J.) Amit/