AJAY CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the petitioner in Cr.M.P. No.65 of 2021 is the husband of opposite party no.2 and the petitioners in Cr.M.P. No.804 of 2022 are in-laws of opposite party no.2. He submits that both the petitions may be heard together.

(2.) Learned counsel for opposite party no.2 in Cr.M.P. No.65 of 2021 submits that he is not having any instruction in Cr.M.P. No.804 of 2022 and he has not filed Vakalatnama in that case.

(3.) Office note suggests that notice upon opposite party no.2 in Cr.M.P. No.804 of 2022 have been received by the mother of opposite party no.2.