Jharkhand High Court
Shamsher Khan & Anr vs The State Of Jharkhand & Anr. .... .... ... on 11 April, 2023
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 568 of 2023
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Shamsher Khan & Anr. .... .... .... Petitioners Versus The State of Jharkhand & Anr. .... .... .... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Mr. Zaid Imam, Advocate For the State : Mr. Ravi Prakash, Spl. P.P.
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Order No.03 Dated- 11.04.2023 Heard the parties.
Notice issued to the opposite party no.2 has not been validly served.
Issue fresh notice to the opposite party no.2. The petitioners are directed to file fresh requisites for service of notice on the opposite party no.2 by registered post with A/D as well as under ordinary process within three weeks failing which; this criminal miscellaneous petition shall stand dismissed without further reference to the Bench.
Rule is made returnable within six weeks. List this case on 18.07.2023.
The interim order granted vide order dated 21.02.2023 shall continue till 18.07.2023.
Sonu-Gunjan/- (Anil Kumar Choudhary, J.)