Jharkhand High Court
Subhra Kanti Das And Ors vs The State Of Jharkhand on 9 March, 2016
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1701 of 2015
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1. Subhra Kanti Das
2. Ashok Kumar Das
3. Kalyani Das .... Petitioners
Versus
The State of Jharkhand ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioners : Mr. N. K. Sahani, Advocate
For the State : APP
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Order No. 02 Dated 10th March, 2016
Mr. N. K. Sahani, learned counsel for the petitioners submits that a perusal of the complaint petition reveals that the entire incident with respect to the alleged torture and demand of dowry had taken place at Seori in the State of West Bengal. It has also been submitted that no cause of action had arisen within the territorial jurisdiction of Dhanbad. In the circumstances, entire criminal proceedings deserve to quashed and set aside.
Learned counsel for the petitioner is permitted to implead the informant as opposite party No. 2 in this application.
Issue notice to opposite party No. 2 to show cause as to why this application be not admitted and/or disposed of at the stage of admission itself for which requisite etc under registered cover with A.D. as well as by ordinary process must be filed by 22.03.2016, failing which this application as against her shall stand rejected without further reference to a Bench.
Until further orders, further proceedings in connection with Baghmara (Barora) P.S. Case No. 213 of 2014 (G.R. No. 3600 of 2014), pending before the Court of learned Sub Divisional Judicial Magistrate, Dhanbad, shall remain stayed.
(RONGON MUKHOPADHYAY, J.) MK