Fakhrun Nisha & Anr vs Md. Anwar @ Bhutka & Anr
2023 Latest Caselaw 781 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Criminal Revision No. 343 of 2022
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Fakhrun Nisha & Anr. ... ... Petitioners Versus Md. Anwar @ Bhutka & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners :        Mr. N.K. Sahani, Advocate
For the State       :
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Order No. 04: Dated: 14 February, 2023 Learned counsel appearing on behalf of the petitioners is directed to take the steps for issuance of notice under both process i.e. under registered cover with A/D as well as under ordinary process for which requisites etc. must be filed within a period of three weeks, failing which, the Criminal Revision Application shall stand dismissed without further reference to the Bench.

Learned counsel appearing on behalf of the petitioners is also directed to implead the State of Jharkhand as one of the opposite party and serve copy to the concerned Addl.P.P.

Learned counsel appearing on behalf of the petitioners is also directed to correct the date of the judgment as corrected by the concerned court below.

Put up this case after service of notice.

(Navneet Kumar, J.) R.S./-