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Ritu Gupta vs Anupam Bipul
2025 Latest Caselaw 7554 Jhar

Citation : 2025 Latest Caselaw 7554 Jhar
Judgement Date : 5 December, 2025

[Cites 0, Cited by 0]

Jharkhand High Court

Ritu Gupta vs Anupam Bipul on 5 December, 2025

Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
           F.A.No. 63 of 2025
Ritu Gupta                    ...    ... Appellant
                Versus
Anupam Bipul                     ...                ... Respondent
             ...

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

For the Appellant : Mr. Sabyasanchi, Advocate For the Respondent : Mr. Parambir Singh Bajaj, Advocate ...

Order No.09/dated 05.12.2025

We have heard the learned Counsel for the parties at

length. But in course of argument, this Court has thought it

proper to consider the main issue of allegation as has been

alleged to be levelled by the wife-appellant against the husband

i.e. her husband is impotent. What we have gathered from the

impugned Judgment that only on the basis of oral evidence the

fact about impotency has been accepted to be denied.

2. Mr. Bajaj, learned Counsel appearing for the respondent-

husband has relied upon the evidence of D.W.1 where reference

of the mediation report wherein some medical certificate has

been said to be submitted before the Mediator. The said medical

certificate is not brought on record in course of the trial.

3. This Court in the ends of justice and also taking into

consideration the fact that as has been admitted on behalf of

the respondent-husband that some medical certificate

disproving the allegation of impotency had been produced before the Mediator is of the view that if such medical certificate

is available, the same is to be perused by this Court.

4. Learned Counsel for the respondent has sought for two

weeks' time to bring the aforesaid medical certificate, if any,

within two weeks.

5. It is made clear that there may not be any manipulation in

obtaining the medical certificate. If that endeavour will be

taken, the Court will take strict view of the matter.

6. List after two weeks i.e. on 22.12.2025.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) Dated 5th December, 2025 P.K.S.

 
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