Satish Kumar Baranwal @ Satish Kumar ... vs The State Of Jharkhand & Another ... ...
2026 Latest Caselaw 809 Jhar

Jharkhand High Court

Satish Kumar Baranwal @ Satish Kumar ... vs The State Of Jharkhand & Another ... ... on 6 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.1730 of 2018
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Satish Kumar Baranwal @ Satish Kumar Baranwal & Others ... Petitioners Versus The State of Jharkhand & Another ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Ms. Rakhi Rani, Advocate For the State : Mr. Nawin Kr. Singh, Addl.P.P.

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Order No:-12 Dated:-06-02-2026 I.A. No.8069 of 2019 Heard the parties.

Learned counsel for the petitioners do not press this interlocutory application.

Hence, this interlocutory application is rejected as not pressed.

(Anil Kumar Choudhary, J.)

Perusal of the record reveals that vide order dated 03.12.2025, time was granted to the petitioners subject to deposit of Rs.1,000/- by the petitioners with the Jharkhand State Legal Services Authority (JHALSA) and today also learned counsel for the petitioners again prays for time.

Prayer for time is allowed subject to deposit of Rs.2,000/- by the petitioners with the Jharkhand State Legal Services Authority (JHALSA) within four weeks from the date of this order, failing which, this case shall stand dismissed without further reference to the Bench.

List this case after eight weeks, in case, the petitioners file the proof of deposit of Rs.2,000/- by the petitioners with the Jharkhand State Legal Services Authority (JHALSA) within four weeks from the date of this order.

(Anil Kumar Choudhary, J.) 06/02/2026 Abhiraj/