Sahar Mani Devi vs The State Of Jharkhand & Others
2025 Latest Caselaw 2032 Jhar

Jharkhand High Court

Sahar Mani Devi vs The State Of Jharkhand & Others on 27 January, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  W.P. (Cr.) No.50 of 2025
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Sahar Mani Devi .... .... .... Petitioner Versus The State of Jharkhand & Others .... .... .... Respondents

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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       For the Petitioner          : Mr. Jyoti Prakash, Advocate
       For the State               : Mr. J. F. Toppo, GA V
                                     Mrs. Moushmi Chatterjee, AC to GA V
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       Order No.02 Dated- 27-01-2025
             Heard the parties.

Issue notice to the respondent Nos.4 to 6 in the matter of admission. The petitioner is directed to file requisites for service of notice upon the respondent Nos.4 to 6 in the matter of admission by registered post with A/D as well as under process of the court within two weeks failing which; this W.P. (Cr.) shall stand dismissed without further reference to the Bench.

Rule is made returnable within six weeks.

In case the requisites are filed, list this W.P. (Cr.) after receipt of the service report of the notice issued to the said respondents.

Learned counsel for the petitioner submits that the next date of S.T. Case No.211 of 2021 of the court of Additional Judicial Commissioner-XX, Ranchi is fixed to 01.02.2025 and judgment may be pronounced in that case and if the judgment is pronounced in that case, the very purpose of filing of this W.P. (Cr.) shall be frustrated.

Considering the aforesaid facts, learned Additional Judicial Commissioner-XX, Ranchi or its successor court is directed not to pronounce the judgment in S.T. Case No.211 of 2021 till further orders.

(Anil Kumar Choudhary, J.) Animesh/