Usha Devi vs The State Of Jharkhand
2025 Latest Caselaw 5592 Jhar

Jharkhand High Court

Usha Devi vs The State Of Jharkhand on 9 September, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Revision No. 872 of 2025
                Usha Devi, aged about 70 years, wife of Parsu Ram, resident of Kurmi
                Tola, Ward No.2, Hussainabad, P.O. & P.S. Hussainabad, District-
                Palamau, Jharkhand                              ... Petitioner
                                         -Versus-
            1. The State of Jharkhand
            2. Narendra Kumar, son of Basudeo Ram, resident of Bedani Khurd, Tarhasi,
               P.O. & P.S. Tarhasi, District- Palamu, Jharkhand
            3. Shanti Devi, W/o Late Sureshwar Ram, resident of Bedani Khurd, P.O.
               & P.S. Tarhasi, District- Palamu, Jharkhand      ... Opposite Parties
                                            -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Indrajit Sinha, Advocate Mr. Arpan Mishra, Advocate For the State : Mr. Pankaj Kumar Mishra, A.P.P.

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03/09.09.2025 Mr. Indrajit Sinha, learned counsel for the petitioner submits that in

absence of any cogent material and without any discussion in the impugned

order and by way of taking name of the petitioner by one of the witnesses,

the petitioner has been called upon to face the trial and by the impugned

order, warrant of arrest has been issued against the petitioner. He further

submits that the case of the petitioner is covered in light of the judgment of

the Hon'ble Supreme Court in the case of Hardeep Singh v. State of

Punjab, reported in (2014) 3 SCC 92.

2. Mr. A.K. Chaturvedi, learned counsel has appeared suo motu on behalf

of the wife of the deceased. He submits that copy of the petition may kindly

be directed to be served upon him.

3. Mr. Indrajit Sinha, learned counsel for the petitioner will array the wife

of the deceased as opposite party no.3 in this petition, in course of the day

and he will serve copy of the petition upon Mr. Chaturvedi, in course of

the day.

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4. Learned counsel for the State submits that he will take instruction and

file counter affidavit within four weeks.

5. Time, as prayed for, is allowed.

6. Let this matter appear on 08.10.2025.

7. Till the next date, no coercive steps shall be taken against the

petitioner in connection with S.T. Case No.10 of 2022 (arising out of Tarhasi

P.S. Case No.120 of 2019 dated 18.12.2019, corresponding to G.R. No.573 of

2020), pending in the Court of the learned Additional District Judge-IXth at

Palamau.

8. In the meantime, call for the case diary.

                                                    (Sanjay Kumar Dwivedi, J.)
Ajay/




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