Jharkhand High Court
Farhan Hussain vs The State Of Jharkhand And Another ... ... on 20 November, 2019
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1850 of 2019
Farhan Hussain ... Petitioner(s).
-Versus-
The State of Jharkhand and Another ... Opp. Party(s).
------
CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
------
For the Petitioner(s) : Mr. A.K. Sahani, Advocate. For the State Mr. Satish Kr. Keshri, A.P.P. .........
04/20.11.2019: Issue notice to opp. Party No. 2, for which, requisites etc. under registered cover with A/D as well as ordinary process must be filed within a week, failing which, this petition shall stand rejected without reference to a Bench.
In the meantime, the execution of revisional order dated 6.4.2019 passed by the learned Sessions Judge, East Singhbhum at Jamshedpur in Cr. Rev. No. 77/2019, shall remained stayed.
Anu/C.P.-3 (ANANDA SEN, J.)