KUNAL CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is assailing the order dtd. 17/6/2022 passed by the High Court of Jharkhand in Cr.M.P. No.2419 of 2021 filed by the appellant under Sec. 482 Cr.P.C., praying for modification of the order dtd. 10/8/2021 passed in A.B.A. No.2025 of 2021. Vide the said order dtd. 10/8/2021, the High Court had allowed the A.B.A. No.2025 of 2021 on the condition that the appellant shall take the respondent No.2 (wife) to his house at Pandra locality of Ranchi and maintain her with full dignity and honour as his lawful wife.

(3.) Heard learned counsel for the parties.