Kamta Tiwary @ Kamla Tiwari & Anr vs The State Of Jharkhand
2025 Latest Caselaw 2633 Jhar

Jharkhand High Court

Kamta Tiwary @ Kamla Tiwari & Anr vs The State Of Jharkhand on 13 February, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No. 924 of 2024
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Kamta Tiwary @ Kamla Tiwari & Anr. ......Petitioners Versus

1. The State of Jharkhand

2. Priyanka Tiwari .......Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Akhouri Awinash Kumar, Advocate For the State : Ms. Lily Sahay, A.P.P

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Order No: 02/ Dated: 13.02.2025 Learned counsel for the petitioners has submitted that the petitioners are the father-in-law and mother-in-law of the O.P No. 2. However, the learned Court below has rejected the discharge petition filed by the petitioners in contravention of the judgments of Hon'ble Supreme Court. It is further stated that the allegation of demand of dowry and torture by the petitioners are false and concocted and general and omnibus allegations have been leveled against them.

2. On the other hand, learned A.P.P has opposed the prayer.

3. Issue notice to O.P No. 2 as to why this Criminal Revision Application be not disposed of/admitted at the stage of admission itself and, for which, requisites etc. under registered cover with A/D as well as under ordinary process must be filed within two weeks from today, failing which this Criminal Revision shall stand dismissed without further reference to the Bench.

4. Call for the legible scanned copy of the Lower Court Records along with neatly typed copy of the case diary and injury report of O.P No. 2, if any.

5. In the meantime, learned A.P.P is permitted to file counter affidavit.

6. Put up this case on 17th April 2025, if requisites are filed, till then, no coercive steps shall be taken against the petitioners.

(Sanjay Prasad, J.) Avinash/