Mr. Mukesh Kumar vs Unknown
2024 Latest Caselaw 10220 Jhar

Jharkhand High Court

Mr. Mukesh Kumar vs Unknown on 28 October, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                    A.B.A. No. 6963 of 2024

                       CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                       For the Petitioners : Mr. Mukesh Kumar, Advocate
                       For the State       : Mr. Sanat Kumar Jha, A.P.P.
                                               ----

02/28.10.2024 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, Chatra in the light of

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 shall

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

listing.

4. Learned A.P.P. shall also procure the case diary from his end.

He may also file the counter affidavit, if so required.

5. Put up this case under the heading "For Admission" on

09.12.2024.

(Rajesh Shankar, J.) Ritesh