Deepak Kumar Singh @ Deepak Singh vs The State Of Jharkhand ... ... Opposite ...
2024 Latest Caselaw 10627 Jhar

Jharkhand High Court

Deepak Kumar Singh @ Deepak Singh vs The State Of Jharkhand ... ... Opposite ... on 25 November, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B.A. No. 6380 of 2024

           Deepak Kumar Singh @ Deepak Singh ...      ...     Petitioner
                                      Versus
           The State of Jharkhand             ...   ...     Opposite Party
           CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                                   -----

For the Petitioner : Mr. Mukesh Kr Mehta, Advocate Mr. Vishnu Prabhakar Pathak, Adv. For the State : Mr. Santosh Kumar Shukla, A.P.P.

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03/25.11.2024 Issue notice to the informant/victim.

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

the informant/victim through the Superintendent of Police, Garhwa

in terms with the judgment rendered by the Hon'ble Supreme Court

in the case of "Nipun Saxena & Anr. Vs. Union of India"

reported in 2019 (2) SCC 703.

3. The fact regarding service of notice upon the

informant/victim shall be brought on record by filing an affidavit

before the next date of listing.

4. Put up this case under appropriate heading after three

weeks.

(Rajesh Shankar, J.) Manish