Jharkhand High Court
Vivek Rai And Others vs The State Of Jharkhand And Another ... ... on 14 October, 2019
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No. 230 of 2012
Vivek Rai and others ... ... ... Petitioners
Versus
The State of Jharkhand and another ... ... Opp. Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Yogesh Modi, Advocate For the State : Mrs. Leena Mukherjee, Advocate
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26/14.10.2019
1. Counsel for the petitioner Mr. Yogesh Modi is present.
2. Nobody appears on behalf of opposite party No. 2.
3. Counsel for the State is also present.
4. Counsel for the petitioner submits that Special leave Petition has been filed against the order dated 20.02.2019 passed by this court has now been numbered as S.L.P. (Cr.) No. 008126 of 2019 and all defects in the special leave petition has been removed. He submits that the matter be adjourned for some time.
5. It transpires from the order dated 06.07.2017 that interim order of no coercive step to be taken against the petitioner in connection with C.P. Case No. 330 of 1999 (T.R. No. 57 of 2011) pending in the court of Sub Divisional Judicial Magistrate, Bokaro was passed and this interim order was vacated vide order dated 20.02.2019.
6. However, since the petitioner is praying for time, the matter is adjourned and directed to be listed on 20.11.2019.
(Anubha Rawat Choudhary, J.) Binit/