Jharkhand High Court
Parijat Roshan Sinha vs The State Of Jharkhand And Anr on 23 April, 2015
Author: D.N.Upadhyay
Bench: D.N.Upadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A.No. 897 of 2015
Parijat Roshan Sinha. ... ... ... ...Petitioner
-Versus-
1. The State of Jharkhand.
2. Neha Kumari. ... ... ... ...Opp. Parties
----------
CORAM: THE HON'BLE MR. JUSTICE D.N.UPADHYAY
For the Petitioner: Mr. P.K.Chatterjee, Advocate.
For the State: A.P.P.
----------
03/ 23.04.2015Issue notice to O.P.No.2.
Requisites etc. under registered cover with A/D as well as by ordinary process must be filed within one week.
It is ordered, if the processes under Sections 82 & 83 have not yet been issued that shall not be issued till further order.
[D.N.Upadhyay,J.] P.K.S.