Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Jharkhand High Court

Umesh Kumar & Ors vs The State Of Jharkhand & Anr. .... ... on 10 June, 2022

Author: Navneet Kumar

Bench: Navneet Kumar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. M.P. No.257 of 2012
            Umesh Kumar & Ors.                         ..... Petitioners
                                    Versus
            The State of Jharkhand & Anr.              ....    Opposite Parties

                  CORAM:         HON'BLE MR. JUSTICE NAVNEET KUMAR

            For the Petitioner             :     Mr. Rajesh Kumar, Advocate
            For the State                  :     Mr. Shailesh Kr. Sinha, APP
                                      -----

10/10.06.2022 Learned counsel for the petitioner and learned counsel for the State are present. Nobody appears on behalf of the O.P. No.2 despite valid service of notice nor the earlier conducting lawyer Mr. J.S. Tripathy has appeared.

Last opportunity is being given to the learned counsel for the O.P. No.2 for appearance in this case, failing which, this petition shall be heard in his absence, since it is a fit case of matrimonial dispute between the parties inter alia under Section 498-A of IPC and therefore one more opportunity is given to the O.P. No.2 complainant to explore the possibility to resolve the dispute amicably.

One I.A. being I.A. No.4153 of 2022 has been filed on behalf of the petitioners praying therein to extend the interim relief granted to the petitioners that no coercive step shall be taken against him.

Having been satisfied that it is a matrimonial dispute between the parties, it is mandate to explore the possibilities to resolve the dispute amicably, this Court finds just and fair to extend that the interim relief granted to the petitioners earlier, that no coercive step shall be taken against the petitioners. Accordingly, interim relief granted to the petitioners vide order dated 23.07.2012 is extended till the next date.

Accordingly, the I.A. 4153 of 2022 gets disposed of by extending the interim relief granted earlier that no coercive step shall be taken against the petitioners is extended till the next date.

Let this case be adjourned for appearance of O.P. No.2 by affording one more opportunity.

Let this order be communicated to the court below concerned by FAX / Email.

(Navneet Kumar, J.) R.Kumar