Jharkhand High Court
Kumar Parimal vs The State Of Jharkhand & Another ... ... on 8 October, 2025
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.1988 of 2024
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Kumar Parimal ... Petitioner
Versus
The State of Jharkhand & Another ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Awanish Shekhar, Advocate For the State : Mr. Prabhu Dayal Agrawal, Spl.P.P.
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Order No:-07 Dated:-08-10-2025 Heard the parties.
Notice could not be issued to the opposite party No.2 as requisites has not been filed.
The petitioner is directed to file requisites for service of notice upon the opposite party No.2 by speed post as well as under process of the court within four weeks from the date of this order; failing which, this Cr.M.P. shall stand dismissed without further reference to the Bench.
Rule is made returnable within six weeks. In case requisites are filed, list this case after receipt of the service report of the notice issued to the opposite party No.2.
(Anil Kumar Choudhary, J.) Dated:-08.10.2025 Saroj/