Jharkhand High Court
Sajid Ali @ Babu Bhai vs The State Of Jharkhand & Anr. .... .... ... on 21 February, 2024
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 660 of 2021
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Sajid Ali @ Babu Bhai .... .... .... Petitioner Versus The State of Jharkhand & Anr. .... .... .... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Ram Kinkar, Advocate For the State : Mrs. Priya Shrestha, Spl. P.P.
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Order No.05 Dated- 21.02.2024 Heard the parties.
Issue notice to opposite party no.2 under registered post with A/D as well as under ordinary process for which requisites etc. must be filed within two weeks by the petitioner, failing which, this Criminal Miscellaneous Petition shall stand dismissed without further reference to the Bench.
Notice is made returnable within six weeks. List this criminal miscellaneous petition after receipt of the service report of the notice issued to the opposite party no.2.
(Anil Kumar Choudhary, J.) Sonu/Gunjan-