Jasinta Minz & Ors vs The State Of Jharkhand & Anr. .... .... ...
2026 Latest Caselaw 1839 Jhar

Jharkhand High Court

Jasinta Minz & Ors vs The State Of Jharkhand & Anr. .... .... ... on 12 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 143 of 2025
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Jasinta Minz & Ors. .... .... .... Petitioners Versus The State of Jharkhand & Anr. .... .... .... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Shailesh Kr. Singh, Advocate : Mr. Abhijeet Kr. Singh, Advocate For the State : Mr. Manoj Kumar, G.A.-III For the O.P. No.2 : Mr. Manish Kumar, Advocate

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Order No.08 Dated- 12.03.2026 I.A. No.2617 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.

Learned counsel for the opposite party no.2 prays for time. Perusal of the record reveals that earlier time was allowed to the opposite party no.2 subject to deposit of Rs.2,000/- with JHALSA.

Prayer for time is allowed subject to payment of costs of Rs.4,000/- by the opposite party no.2 to the petitioners through the counsel appearing in the record within a week and to file the proof of such payment in this Court within a week.

List this criminal miscellaneous petition after a week.

(Anil Kumar Choudhary, J.) 12.03.2026 Gunjan-