Abhishek Murmu vs The State Of Jharkhand And Others ...... ...
2025 Latest Caselaw 3164 Jhar

Jharkhand High Court

Abhishek Murmu vs The State Of Jharkhand And Others ...... ... on 6 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Rev. No. 838 of 2024

       Abhishek Murmu                           ...... Petitioner
                               Versus
      The State of Jharkhand and Others ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Abhishek Krishna Gupta , Advocate For the State : Mr. Shashi Kr. Verma, A.P.P. For the Informant : Mr. Rohan Mazumdar, Advocate .....

Order No. 03/ Dated:06.03.2025 Learned counsel for the petitioner submitted that this is the case of consensual relationship between the parties since last 10-11 years and the Informant is a lady aged about 41 years having two children and relied upon the certain judgments, passed by the Hon'ble Supreme Court of India in Criminal Appeal No. 1443 of 2018 in the case of Dr. Dhruvaram Murlidhar Sonar Vs. the State of Maharashtra & Ors and Criminal Appeal No. 635 of 2020 in the case of Maheshwar Tigga Vs. The State of Jharkhand , let it be kept in record.

It is further submitted that the petitioner may be discharged .

Learned counsel for the Informant has raised objection and submitted that he shall file the detailed counter affidavit.

Call for the scanned copy of the Lower Court Record and neatly typed copy of the case diary.

Put up this case on 28.04.2025, till then further proceeding pending before the learned trial Court shall remain stayed.

Let a copy of this order to be sent to the learned Court below.

(Sanjay Prasad, J.)

Bibha/