Ajit Kumar @ Ajit Mishra vs The State Of Jharkhand
2022 Latest Caselaw 4323 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 2868 of 2021
               Ajit Kumar @ Ajit Mishra                                 ... Petitioner
                                                 -Versus-
               The State of Jharkhand                                   ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Kaushik Sarkhel, Advocate For the Opposite Party-State : Mr. Sachin Kumar, A.A.G.-II For Opposite Party No.2 : Mr. Manoj Kumar Choubey, Advocate

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07/20.10.2022. Learned counsel for the petitioner shall array the informant as

opposite party no.2 in this petition, in course of the day.

Let this matter be tagged with Cr.M.P. No.1403 of 2022 and Cr.M.P.

No.1748 of 2022.

In those matters considering the two judgments of different High

Courts, interim protection has been provided to the petitioners of those

matters.

Learned counsel Mr. Manoj Kumar Choubey has already appeared on

behalf of opposite party no.2 and he will assist the Court and if necessary,

he will file counter affidavit.

The same interim order is being passed in this petition.

Till the next date, no coercive steps shall be taken against the

petitioner in connection with Chandil P.S. Case No.132 of 2020, pending in

the court of the learned Sub Divisional Judicial Magistrate, Seraikella

Kharsawan.

Let this matter appear on 19.12.2022.

(Sanjay Kumar Dwivedi, J.) Ajay/