Mrinal Kanti Hemanta vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4486 Jhar

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               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 3256 of 2022

             1. Mrinal Kanti Hemanta
             2. Satya Narayan Hemanta
             3. Manoda Hemanta @ Manada Hemanta
             4. Kumari Manju Mahali @ Manju Mahali
                                                           ......    Petitioners
                                 Versus
          The State of Jharkhand & Anr.                   ...... Opp. Parties
                                ---------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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        For the Petitioners     : Mr. Amit Kr. Das, Advocate

        For the State            : Mr. B.N. Ojha, A.P.P.
                                 ...........

        04/Dated: 09/11/2022

Learned counsel for the petitioners submits that marriage took place

on 16.04.2019 and O.P. No. 2 left her matrimonial house in October, 2020 and

after request, she did not return back. He submits that petitioner no. 1 filed

petition under section 9 of Hindu Marriage Act on 08.02.2022 in which notice has

been issued thereafter the present complaint has been filed to send the same to

the police under section 156(3) Cr.P.C and only on the said petition order under

section 156(3) Cr.P.C. has been passed which is in violation of guidelines of the

Hon'ble Supreme Court passed in various judgments.

Let notice be issued upon O.P. No. 2 under registered cover with A/D

as well as by ordinary process for which requisites etc. must be filed within two

weeks.

Till the next date, no coercive steps shall be taken against the

petitioners in connection with Chakulia P.S. Case No. 53 of 2022 arising out of

Complaint Case No. 180 of 2022, pending in the Court of learned S.D.J.M. at

Ghatshila.

Let it appear on 01.03.2023.

( Sanjay Kumar Dwivedi, J.) Satyarthi/