Jharkhand High Court
Sajid Ali @ Babu Bhai vs The State Of Jharkhand & Another ... ... on 26 August, 2025
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 & Another ... Opposite Party
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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 : Ms. Priya Shrestha, Spl.P.P.
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Order No:-07 Dated:-26-08-2025 Heard the parties.
Perusal of the record reveals that vide order dated 28.04.2025 prayer for time was allowed as the last chance and today also learned counsel for the petitioner again prays for time.
Prayer for time is allowed subject to deposit of Rs.1,000/- by the petitioner with the Jharkhand State Legal Services Authority (JHALSA) within two weeks from the date of this order, failing which, this Cr.M.P. shall stand dismissed without further reference to the Bench.
List this Cr.M.P. after two weeks in case the petitioner files the proof of deposit of Rs.1,000/- by the petitioner with the Jharkhand State Legal Services Authority (JHALSA) within two weeks from the date of this order.
(Anil Kumar Choudhary, J.) Animesh/