Jay Prakash Prasad vs The State Of Jharkhand And Anr
2022 Latest Caselaw 3961 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 3410 of 2022

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      1.Jay Prakash Prasad
      2.Girish Kumar Prasad                            ..... Petitioners
                               --    Versus    --
      The State of Jharkhand and Anr.                  ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Ms.Moushmi Chatterjee, Advocate For the State :- Mr. Pankaj Kumar, P.P

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2/26.09.2022 The learned counsel for the petitioners submits that the

petitioner no.1 is husband and the petitioner no. 2 is brother in law of

the O.P.No.2. She submits that the informant has instituted a false case

against the accused persons and earlier also she has filed the complaint

case in the year 2012 in which a judgment has been delivered by order

dated 25.1.2014 on the basis of compromise and they have been

acquitted. She also submits that on her own she has left the house of the

petitioner no.1. She submits that petitioner no.2 is nowhere involved in

the entire story as made out in the complaint.

Issue notice upon the O.P.No.2 by registered post with A/d

as well as under ordinary process for which requisites etc. must be filed

within two weeks.

Till the next date there shall be stay of further proceeding

in connection with Complaint Case No.332 of 2018 pending in the court

of learned S.D.J.M., Ghatshila.

Post on 16.1.2023.

( Sanjay Kumar Dwivedi, J.)

SI/