Ranjit Kumar Singh vs The State Of Jharkhand & Anr
2023 Latest Caselaw 1139 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. M.P. No. 3104 of 2022
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Ranjit Kumar Singh .... .... .... Petitioner 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. Pratik Sen, Advocate For the State : Mr. Satish Prasad, Advocate For the O.P. No.2 : Mr. P.S. Dayal, Advocate

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Order No.06 Dated- 15.03.2023 Heard the parties.

The learned counsel for the opposite party no.2 prays for time to file a counter affidavit annexing therewith the certified copy of the application filed before the trial court with a prayer to condone the delay in filing the complaint.

Prayer for time is allowed.

List this criminal miscellaneous petition after three weeks. The Judicial Magistrate -1st Class, Jamshedpur is directed not to pronounce the judgment in Complaint Case No. 1325 of 2018 till further orders.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)