Jharkhand High Court
Sujoy Ghosh vs The State Of Jharkhand And Another ... ... on 11 October, 2019
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 3722 of 2018
Sujoy Ghosh ... Petitioner(s).
-Versus-
The State of Jharkhand and Another ... Opp. Part(s).
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : M/s Indrajit Sinha and Ajay Kr. Sah, Advocates.
For the State : A.P.P.
For Opp. Party No. 2 : M/s Anup Kumar, Atma Ram Choudhary
and Vkiash Kumar, Advocates.
.........
04/11.10.2019: As prayed for three weeks time is allowed to the counsel for the
petitioner to bring on record the statement of inquiry witnesses.
List this case after three weeks.
Till then, no coercive steps shall be taken against the petitioner in connection with Complaint Case No. 1267 of 2017, pending in the court of learned C.J.M., Hazaribag.
Anu/C.P.-3 (ANANDA SEN, J.)