Sagiruddin Ansari vs The State Of Jharkhand
2022 Latest Caselaw 1755 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Criminal Revision No.222 of 2015
                            --------

Sagiruddin Ansari ... Petitioner Versus The State of Jharkhand ... Opposite Party

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner : Mr. Lukesh Kumar, Advocate For the State : Mr. Arup Kr. Dey, APP

--------

Order No. 6/Dated: 2nd May 2022

Mr. Arup Kr. Dey, the learned APP, appears for the State.

Nikhat Shahin who is the wife of the petitioner was duly represented before the Courts below however she has not been arrayed as party-respondent in the present proceeding.

On the oral request of Mr. Lukesh Kumar, the learned counsel for the petitioner, permission is granted to add Nikhat Shahin as opposite party no.2.

Let necessary correction be done during course of the day by red ink by the learned counsel for the petitioner.

Registry to issue notice to opposite party no.2 for which necessary steps shall be taken by the learned counsel for the petitioner within one week.

Since the matter arises out of matrimonial dispute between husband and wife, the learned counsel for the petitioner submits that 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 endeavour for amicable settlement of the dispute with his wife.

Post this matter under the heading "For Orders" on 8th July 2022.

(Shree Chandrashekhar, J.) Amit/