Arbind Kumar vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 1049 Jhar

Jharkhand High Court

Arbind Kumar vs The State Of Jharkhand .... .... .... ... on 12 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 854 of 2025
                                ------

Arbind Kumar .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opp. Party

------

CORAM:HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

------

For the Petitioner : Ms. Sweta Kumari, Advocate : Mr. Naveen Kumar, Advocate For the State : Mr. S.K. Tiwari, Spl. P.P.

------

Order No.03 Dated- 12.02.2026 I.A. No.2067 of 2026

Heard the parties.

This interlocutory application has been filed with the prayer for early hearing of this criminal miscellaneous petition.

Since, hearing of this criminal miscellaneous petition is taken up today, hence, this interlocutory application is disposed of being infructuous.

(Anil Kumar Choudhary, J.)

Heard the parties.

The learned counsel for the petitioner prays for time. Perusal of the record reveals that earlier time was allowed to the petitioner as the last chance.

Prayer for time is allowed subject to deposit of Rs.1,000/- by the petitioner with Jharkhand State Legal Services Authority (JHALSA) within a week, failing which, this criminal miscellaneous petition shall stand dismissed without further reference to the Bench.

If the proof of deposit of Rs.1,000/- with JHALSA by the petitioner is filed within a week, list this criminal miscellaneous petition after a week.

(Anil Kumar Choudhary, J.) 12.02.2026 Sonu/Gunjan-