Pawan Singh Munda @ Pawan Singh vs The State Of Jharkhand .......... Opp. ...
2024 Latest Caselaw 8995 Jhar

Jharkhand High Court

Pawan Singh Munda @ Pawan Singh vs The State Of Jharkhand .......... Opp. ... on 5 September, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         A.B.A. No.5513 of 2024
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Pawan Singh Munda @ Pawan Singh .......... 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 Kumar, Advocate For the State : Mr. Santosh Kumar Shukla, APP

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Order No.03 Date: 05.09.2024

1. Issue notice to the informant/victim.

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

victim through the Superintendent of Police, Khunti 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 15th October,

2024.

(Rajesh Shankar, J.) Sanjay/