Sanjay Kumar Sah vs The State Of Jharkhand
2026 Latest Caselaw 1054 Jhar

Jharkhand High Court

Sanjay Kumar Sah 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. 1735 of 2025
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1. Sanjay Kumar Sah, aged about 49 years, s/o late Mahendra Sah, both r/o Village-Pathra, P.O. & P.S.-Barahat, Dist.- Banka, presently resided at Barmasia, P.O. & P.S. & Dist.- Deoghar

2. Amit Kumar, aged about 37 years, s/o late Mahendra Sah, both r/o Village-Pathra, P.O. & P.S.-Barahat, Dist.-Banka, presently resided at Barmasia, P.O. & P.S. & Dist.-Deoghar .... .... .... Petitioners Versus

1. The State of Jharkhand

2. Manohar Prasad Vaidya, s/o Ghanshyam Vaidya, r/o Nokhil (Ramla), P.O. & P.S.-Godda, Dist.-Godda, presently residing at Ram Nagar, Godda, Karadih, P.O.+P.S.-Godda, Dist.-Godda .... .... .... Opp. Parties

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CORAM:HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Prem Pujari Roy, Advocate For the State : Mr. Sunil Kr. Dubey, Addl. P.P. For O.P. No.2 : Mr. Arvind Kr. Choudhary, Advocate : Mr. Prathik, Advocate

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Order No.03 Dated- 12.02.2026

Heard the parties.

The learned counsel for the petitioners prays for time. Prayer for time is allowed as the last chance. List this criminal miscellaneous petition after two weeks. Since the petitioners are not ready for hearing of this criminal miscellaneous petition, the interim relief granted earlier vide order dated 24.07.2025 is vacated.

Registry is directed to intimate the court concerned forthwith.

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