Ravindra Prasad Jaiswal & Ors vs The State Of Jharkhand & Ors. .... .... ...
2026 Latest Caselaw 1854 Jhar

Jharkhand High Court

Ravindra Prasad Jaiswal & Ors vs The State Of Jharkhand & Ors. .... .... ... on 12 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 2928 of 2023
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Ravindra Prasad Jaiswal & Ors.

.... .... .... Petitioners Versus The State of Jharkhand & Ors. .... .... .... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Anurag Kashyap, Advocate For the State : Mr. Shailendra Kr. Tiwari, Spl. P.P. For O.P. No.2 : Mr. Vikas Kumar, Advocate

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Order No.05 Dated- 12.03.2026 I.A. No.2924 of 2026

Heard the parties.

Learned counsel for the petitioners submits that this interlocutory application has been filed with the prayer to delete the name of the petitioner no.1-Ravindra Prasad Jaiswal from the cause title as he died on 25.01.2024.

Considering the aforesaid fact, the prayer is allowed. Registry is directed to delete the name and description of the petitioner no.1- Ravindra Prasad Jaiswal from the cause title of this criminal miscellaneous petition and renumber the present petitioner nos. 2 and 3 as petitioner nos.1 and 2 respectively.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

Heard the parties.

The learned counsel for the petitioners prays for time. Perusal of the record reveals that earlier time was allowed to the petitioners on depositing Rs.1,000/- with JHALSA.

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

If the proof of deposit of Rs.2,000/- with JHALSA by the petitioners is filed within two weeks, list this criminal miscellaneous petition after two weeks.

(Anil Kumar Choudhary, J.) 12.03.2026 Gunjan-