Jharkhand High Court
Md. Asfaque Alam vs The State Of Jharkhand & Anr. ...... Opp. ... on 5 August, 2022
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 956 of 2022
Md. Asfaque Alam ...... Petitioner
Versus
The State of Jharkhand & Anr. ...... Opp. Parties
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
For the Petitioner :Mr. Mahesh Tewari, Advocate
For the State : Mr. Shiv Shankar Kumar, A.P.P.
............
04/Dated: 05/08/2022 Mr. Mahesh Tewari, learned counsel for the petitioner submits that petitioner is the husband of O.P. No. 2 and the case has been lodged under section 498A I.P.C. He further submits that prior to this case, two other cases have been lodged against the petitioner. He further submits that petitioner has been noticed by the Mahila P.S., Giridih in which petitioner has appeared. He further submits that Jamuria P.S. Case No. 310 of 2021 has been lodged against the petitioner. Referring to Annexure-4 to the petition, he submits that the house of the petitioner situated at Dhanbad, has been burnt at the instance of O.P. No. 2.
Let notice be issued upon O.P. No. 2 under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within two weeks.
No coercive step shall be taken against the petitioner in connection with Complaint Case No. 14/2020 pending in the Court of learned Chief Judicial Magistrate, Giridih or its successor court, till the next date.
Let it appear on 29.11.2022.
( Sanjay Kumar Dwivedi, J.) Satyarthi/