Rohit Kumar Mehta @ Rohit Kumar vs The State Of Jharkhand ... ... Opposite ...
2024 Latest Caselaw 9292 Jhar

Jharkhand High Court

Rohit Kumar Mehta @ Rohit Kumar vs The State Of Jharkhand ... ... Opposite ... on 17 September, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           A.B.A. No. 5849 of 2024

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

For the Petitioner : Mr. R.S. Mazumdar, Sr. Advocate Mrs. Jasvindar Mazumdar, Adv.

For the State : Mr. Rakesh Kumar Sinha, A.P.P.

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04/17.09.2024 Issue notice to the informant.

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

the informant/victim through the Superintendent of Police,

Hazaribagh 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 a

supplementary affidavit before the next date of listing.

4. Put up this case under appropriate heading on

23.10.2024.

5. Meanwhile, learned A.P.P shall also procure the case

diary from his end.

(Rajesh Shankar, J.) Manish