Mahendra Soren Aged About 29 Years vs The State Of Jharkhand
2026 Latest Caselaw 817 Jhar

Jharkhand High Court

Mahendra Soren Aged About 29 Years vs The State Of Jharkhand on 6 February, 2026

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                           ( 2026:JHHC:3297 )




                        IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                     Cr. M.P. No. 3478 of 2025

                 Mahendra Soren aged about 29 years, s/o Santosh Soren, r/o village
                 Fathepur, P.O. Nachangariya, P.S. Masila, District Dumka
                 (Jharkhand)                           ...    ...       Petitioner
                                          Versus
                 1. The State of Jharkhand
                 2. Mrs. Baby Baskey, wife of Mahendra Soren, aged about 23 years,
                    Resident of village-Masliya, P.O. Golbandha, P.S.-Masliya
                    District-Dumka, Jharkhand, and the permanent resident of village-
                    Fathepur P.O.-Nachangariya, P.S. Masila, District Dumka,
                    Jharkhand                    ...            ... Opposite Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Ms. Saman Ahmad, Advocate For the Opp. Parties : Mr. Pankaj Kumar, Advocate

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06/06.02.2026 This petition has been filed for restoration of Cr. M. P. No. 2535 of 2025 which was disposed of vide order dated 26.09.2025 whereby the order dated 26.09.2025 passed in Cr. Revision No. 1638 of 2023 was modified by extending the time for removal of defects.

2. The learned counsel for the petitioner has submitted that in spite of order dated 26.09.2025 the defects could not be removed and has submitted that Rs. 10,000/- in terms of that order has already been deposited. She submits that further time be granted to remove the defects.

3. Considering the submissions, time granted vide order dated 26.09.2025 in Cr. M.P. No. 2535 of 2025 for removal of defects in Cr. Revision No. 1638 of 2023 is now extended further till 20.02.2026.

4. If the defects in the Cr. Revision is removed in terms of present order, office is directed to place the Cr. Revision 1638 of 2023 before appropriate Bench as per roster.

5. Cr. M.P. No. 3478 of 2025 is hereby disposed of.

(Anubha Rawat Choudhary, J.) Binit Dated. 06.02.2026 Uploaded on 09.02.2026