Jharkhand High Court
Kumar Parimal vs The State Of Jharkhand & Another ... ... on 11 February, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P No.1988 of 2024
Kumar Parimal ... Petitioner
Versus
The State of Jharkhand & Another ... Opposite Parties
Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
For the Petitioner : Mr. Awanish Shekhar, Adv.
Mr. Bidya Chandra Jha, Adv.
For the State : Mr. P.D. Agarwal, Spl.P.P.
Order No.05/Dated- 11.02.2025
1.Learned counsel for the petitioner is directed to remove the defects as pointed out by the Stamp Reporting within a period of two weeks, failing which this Criminal Miscellaneous petition shall stand rejected without further reference to the Bench.
2. List this case after two weeks, if Cr.M.P. survives.
(Pradeep Kumar Srivastava, J.) Amar/-