Kumar Abhishek Alias Jai And Anr vs The State Of Jharkhand And Anr on 7 July, 2015

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Jharkhand High Court

Kumar Abhishek Alias Jai And Anr vs The State Of Jharkhand And Anr on 7 July, 2015

Bench: Prashant Kumar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        Cr.M.P. No. 2570 of 2014

           1. Kumar Abhishek @ Jai
           2.Jai laxmi @ A. Jay Laxmi        ...     ....Petitioners
                               Vs.
           1.The State of Jharkhand
           2.Bina Devi                       ....Opposite Parties

CORAM:     HON'BLE MR. JUSTICE PRASHANT KUMAR

           For the Petitioners:         Mr. Sumit Subhash Sinha
           For the State:               Mr. Shekhar Sinha, APP

6/07.07.2015

: Learned counsel for the petitioners seeks permission to make correction in para 9 of the application.

Permission accorded.

Issue notice to O.P. No. 2, as to why this application be not disposed of at the time of admission itself, through registered post with A/D as well as by ordinary process for which requisites etc must be filed within one week failing which this application shall stand rejected without further reference to a Bench.

In the meantime further proceeding in connection with Complaint Case No. 1189 of 2013, pending in the court of learned Chief Judicial Magistrate, Hazaribag shall remain stayed.

( Prashant Kumar,J.) Sharda/-

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Jharkhand High Court