Jharkhand High Court
Kumari Seema Jha & Ors. vs State Of Jharkhand & Anr. on 2 February, 2012
Author: R.R. Prasad
Bench: R.R.Prasad
In the High Court of Jharkhand at Ranchi
Cr. M.P. No.400 of 2006
Kumari Seema Jha and others.............Petitioners
VERSUS
State of Jharkhand and another..... ...Opposite Parties
CORAM: HON'BLE MR. JUSTICE R.R.PRASAD
For the Petitioners : Mr.Radhey Shyam
for the State :A.P.P
15/02.02.2012. Learned counsel appearing for the petitioners submits that in the instant application, the order taking cognizance is under challenge. Subsequently, an application for discharge was filed before the court below which was rejected and that order has been challenged in Cr. Rev. No.886 of 2011 and that apart, one more case has been filed, vide Cr.M.P. No.1981 of 2011, when objection taken on the point of territorial jurisdiction was rejected and therefore, all the cases since arising out of the same case need to be heard together.
Let this case be listed under the heading for hearing on 9.2.2012. Meanwhile, the aforesaid two cases be listed on the same day under the heading for admission.
In the meantime, interim order passed on 9.12.2011 shall continue.
( R.R. Prasad, J.) ND/