Manoj Dawn vs The State Of Jharkhand .......... Opp. ...
2024 Latest Caselaw 10314 Jhar

Jharkhand High Court

Manoj Dawn vs The State Of Jharkhand .......... Opp. ... on 11 November, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B.A. No.7040 of 2024
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Manoj Dawn, S/o Shiv Shankar Dawn, R/o Kali Mandir, Panchayat,-Chandil, P.O. & P.S.-Chandil, District-Seraikella- Kharsawan. .......... Petitioner.

-Versus-

The State of Jharkhand .......... Opp. Party.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Abhishek Kr. Dubey, Advocate For the State : Mr. Fahad Allam, A.P.P.

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Order No.02 Date: 11.11.2024

1. Issue notice to the informant.

2. Learned A.P.P. is directed to get the notice served upon the

informant through the Superintendent of Police, Seraikella-

Kharsawan in the light of the judgment rendered by the Hon'ble

Supreme Court in the case of Nipun Saxena & Anr. Vs. Union

of India & Ors. reported in 2019 (2) SCC 703. He shall also

procure the case diary from his end and file counter affidavit.

3. The fact regarding service of notice upon the informant shall be

brought on record by filing an affidavit before the next date of

listing.

4. Let a copy of statement of the victim recorded under Section 164

of the Cr.P.C. be called from the concerned court below in a

sealed envelope.

5. Put up this case under the same heading on 2nd December, 2024.

6. In the meantime, no coercive step shall be taken against the

petitioner in connection with Chandil P.S. Case No.205 of 2024,

pending in the Court of Sub-Divisional Judicial Magistrate, Chandil.

(Rajesh Shankar, J.) Vikas/