Prabhakar Kumar vs The State Of Jharkhand & Ors
2022 Latest Caselaw 800 Jhar

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                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W.P.(Cr). No. 358 of 2021

        Prabhakar Kumar                                        ......    Petitioner
                                    Versus

        The State of Jharkhand & Ors.                          ......    Respondents.
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Bharat Kumar, Advocate For the State : Mr. P.C. Sinha, Advocate

04/Dated: 02/03/2022 This petition has been heard through Video Conferencing in view of the

guidelines of the High Court taking into account the situation arising due to COVID-19

pandemic.

Learned counsel for the petitioner submits that F.I.R. was lodged on

information made by the informant. He further submits that subsequently second and

third information have been submitted by the informant which were improved one and

third information has been treated as information in place of first information of the

F.I.R. He submits this case is fully covered with judgment in the case of 'T.T. Antony

Vs. State of Kerala and Others' reported in (2001) 6 SCC 181.

Let notice be issued upon respondent no. 7 under registered cover with

A/D as well as by ordinary process for which requisites etc. must be filed within two

weeks.

Respondent-State is directed to file counter-affidavit within four weeks.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/