MOHAN SAHU Vs. THE STATE OF JHARKHAND AND KAVITA SAHU
LAWS(JHAR)-2012-9-288
HIGH COURT OF JHARKHAND
Decided on September 02,2012

Mohan Sahu Appellant
VERSUS
The State Of Jharkhand And Kavita Sahu Respondents

JUDGEMENT

JAYA ROY, J. - (1.) ISSUE notice to the O.P. No. 2 in the admission matter on her present and correct address by registered post with A/D as well as by ordinary process for which requisites etc. must be filed within one week from the date of this order, failing which this application shall stand rejected without further reference to the Bench.
(2.) Rule is made returnable in the admission matter by six weeks. Police will not arrest the petitioner, namely, Mohan Sahu in connection with Parsudih P.S. Case No. 111 of 2012, corresponding to G.R. No. 1460 of 2012 pending in the Court of Judicial Magistrate, Jamshedpur, till 01.11.2012.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.