KALAWATI PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rahul Kumar assisted by Ms. Apoorva Singh, learned counsel for the petitioner in Cr.M.P. No.1403 of 2016 and Mr. A.K. Kashyap, learned senior counsel appearing for the petitioners in Cr.M.P. Nos.3046 of 2018 and 3378 of 2018, Mr. S.K. Jha, learned counsel for the State in all the cases and Mr. Nilesh Kumar assisted by Ms. Sonal Sodhani, learned counsel for opposite party no.2 in all the cases.

(2.) In all these petitions, common question of facts and laws are involved and that is why with the consent of the parties, these petitions are heard together.

(3.) In Cr.M.P. No.1403 of 2016, the petitioner is the mother-in-law of opposite party no.2, in Cr.M.P. No.3046 of 2018, the petitioner is the fatherin-law of opposite party no.2 and in Cr.M.P. No.3378 of 2018, the petitioner is the husband of opposite party no.2.