Jagjeet Singh Sandhu @ Sonu vs The State Of Jharkhand .......... Opp. ...
2024 Latest Caselaw 8713 Jhar

Jharkhand High Court

Jagjeet Singh Sandhu @ Sonu vs The State Of Jharkhand .......... Opp. ... on 2 September, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            A.B.A. No.5639 of 2024
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Jagjeet Singh Sandhu @ Sonu .......... 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. Rohit Agarwal, Advocate For the State : Mr. Ajay Kr. Pathak, A.P.P.

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Order No.02 Date: 02.09.2024

Issue notice to the informant/victim.

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

upon the informant/victim through the Senior Superintendent

of Police, Jamshedpur 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.

The fact regarding service of notice upon the

informant/victim shall be brought on record by filing a

supplementary affidavit before the next date of listing.

Put up this case under appropriate heading on 16th

October, 2024.

(Rajesh Shankar, J.) Vikas/Arpit