Anisha Kumari @ Munni Swansi vs The State Of Jharkhand ... Opposite ...
2025 Latest Caselaw 5467 Jhar

Jharkhand High Court

Anisha Kumari @ Munni Swansi vs The State Of Jharkhand ... Opposite ... on 2 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Revision No. 744 of 2025
               Anisha Kumari @ Munni Swansi, aged about 33 years, D/o Late Bhagat
               Swansi, R/o Village- Pelaul, P.O. Bichna, P.S. Murhu, District- Khunti
                                                                 ... Petitioner
                                            -Versus-
               The State of Jharkhand                            ... Opposite Party
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mrs. Nivedita Kundu, Advocate For the State : Mrs. Vandana Bharti, A.P.P.

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04/02.09.2025 In course of argument, it has been argued by the learned counsel for

the petitioner that the husband of the deceased has been acquitted vide

judgment dated 10.07.2024. She submits that the petitioner is not the family

member. She further submits that the charge-sheet has been submitted

against the petitioner under Section 304-B/306/34 of the Indian Penal Code.

She also submits that the petitioner was not named in the FIR.

2. Call for the case diary.

3. Let this matter appear on 07.10.2025.

4. Till the next date, charge shall not be framed against the petitioner in

connection with S.T. Case No.20 of 2024, arising out of Murhu P.S. Case

No.45/2022, pending in the Court of the learned District Additional Sessions

Judge, 1st at Khunti.

5. I.A. No.10230 of 2025, meant for stay, is therefore disposed of.

(Sanjay Kumar Dwivedi, J.) Ajay/