Basanti Kumari @ Basanti Devi & Anr vs The State Of Jharkhand & Anr. .......... ...
2024 Latest Caselaw 8715 Jhar

Jharkhand High Court

Basanti Kumari @ Basanti Devi & Anr vs The State Of Jharkhand & Anr. .......... ... on 2 September, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B.A. No.4126 of 2024
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Basanti Kumari @ Basanti Devi & Anr. .......... Petitioners.

-Versus-

The State of Jharkhand & Anr. .......... Opp. Parties.

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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioners : Mr. Rajesh Kumar, Advocate For the State : Mr. P. K. Chatterjee, APP

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Order No.05 Date: 02.09.2024

1. Issue notice to the victim.

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

victim through the Superintendent of Police, Lohardaga 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 a supplementary affidavit before

the next date of listing.

4. Put up this case under appropriate heading on 17th October,

2024.

(Rajesh Shankar, J.) Sanjay/