Arindam Sen And Anr vs The State Of Jharkhand And Anr. ... ... ...
2025 Latest Caselaw 3834 Jhar

Jharkhand High Court

Arindam Sen And Anr vs The State Of Jharkhand And Anr. ... ... ... on 11 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B.A. No.4876 of 2024
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     Arindam Sen and Anr.                       ... ... Petitioner(s)
                                  Versus
     The State of Jharkhand and Anr.        ... ... Opposite Party(s)
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                     CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Rajeeva Sharma, Sr. Advocate Mr. Om Prakash, Advocate.

For the State : Mr. Rakesh Ranjan, A.P.P. For the OP No.2 : Mr. P.P. N. Roy, Sr. Advocate Ms. Pragati Prasad, Advocate

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10/ 11.06.2025

On 20.03.2025 both the parties through their learned senior counsels submitted that there is a chance of settlement between the parties.

2. Considering the aforesaid submission this matter was fixed for 16.04.2025 by the learned Coordinate Bench directing the parties to remain physically present before the Court.

3. During the intervening period the roster changed and this matter was listed before me on 16.04.2025. Considering the order dated 20.03.2025 this Court released this matter to be listed before the same Bench who had directed presence of both the parties before him, with the leave of Hon'ble the Chief Justice. When the matter was placed before the Hon'ble the Chief Justice the matter was again assigned to me. This clearly suggests that the process of settlement which was to be undertaken based on the submission of the parties has not been given effect to.

4. Today, when the matter is listed before me, Mr. P.P.N. Roy, the learned senior counsel by referring to paragraph no. 31 of the judgment passed by the Hon'ble Supreme Court in "Preeti Gupta and Anr. vs. State of Jharkhand and Anr." reported in AIR 2010 SC 3363 has submitted that the Hon'ble Supreme Court had held that it is the bounded duty of the Member of the Bar also to see that the dispute in the

families get settled.

5. Considering the said submission, to give one more chance to the parties, I direct the informant-wife and the husband to sit together in presence of both learned senior counsels within two weeks as per the date amicably fixed by both learned senior counsels.

6. Learned senior counsels will try to settled the dispute between the parties and report to this Court.

7. List this case after four weeks.

8. Interim order dated 20.03.2025 to continue.

9. Let a copy of this order be handed over to learned senior counsels.

(ANANDA SEN, J.)

Tanuj/Cp-3