Jharkhand High Court
Praveen Gupta vs The State Of Jharkhand on 1 August, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 2885 of 2017
Praveen Gupta ..... Petitioner
Versus
The State of Jharkhand ..... Opp. Party
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : Mr. Anjani Kumar, Advocate.
For the State : A.P.P.
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Order No. 19 : Dated 1 st August, 2017
It appears on 13.07.2017 with the consent of the parties
the matter was referred to the Secretary-cum-Coordinator,
JHALSA, Nyay Sadan, Doranda Ranchi on 14.07.2014 and
directed to list this case on 19.07.2017.
Under order 19.07.2017, it appears from the mediation
report dated 17.07.2017 that mediation has been failed and it
was directed that the matter will be heard on merit on
01.08.2017.
So before passing any order on merit, case-diary is required.
The office is directed to call for the case-diary in connection with Golmuri P.S. Case No. 12/2015 corresponding to G.R. No. 156 of 2015 in the case registered under sections 498, 323, 341, 504, 506, 497, 120B, 34 of IPC and ¾ D.P. Act pending in the court of learned Judicial Magistrate, 1st Class at Jamshedpur.
List this case after eight weeks. Till then, interim relief granted earlier shall continue.
(Anant Bijay Singh, J.) MM