Bhaskar Chakraborty @ Bhaskar ... vs The State Of Jharkhand & Another ... ...
2026 Latest Caselaw 958 Jhar

Jharkhand High Court

Bhaskar Chakraborty @ Bhaskar ... vs The State Of Jharkhand & Another ... ... on 10 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.1947 of 2022
                               ------

Bhaskar Chakraborty @ Bhaskar Chakrbarti & Another ... Petitioners Versus The State of Jharkhand & Another ... Opposite Parties

------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

------

For the Petitioners : Mr. Prem Prakash, Advocate For the State : Mr. P.D. Agrawal, Spl.P.P. For the OP 2 : Mr. Anurag Kashyap, Advocate

------

Order No:-11 Dated:-10-02-2026 I.A. No.2309 of 2026 Heard the parties.

Learned counsel for the petitioners file an interlocutory application. Keep the same the record.

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 27.08.2025, 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 two weeks from the date of this order, failing which, this case shall stand dismissed without further reference to the Bench.

List this case after two 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 two weeks from the date of this order.

10/02/2026

Abhiraj/ (Anil Kumar Choudhary, J.)