Arman Ansari @ Md. Arman Ansari vs The State Of Jharkhand ......Opp. Party
2025 Latest Caselaw 601 Jhar

Jharkhand High Court

Arman Ansari @ Md. Arman Ansari vs The State Of Jharkhand ......Opp. Party on 7 July, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No. 350 of 2025
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Arman Ansari @ Md. Arman Ansari ......Petitioner Versus The State of Jharkhand ......Opp. Party WITH Cr. Revision No. 351 of 2025

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Md. Arman                                                ......Petitioner
                        Versus
The State of Jharkhand                                   ......Opp.Party
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CORAM:        HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. Gautam Kumar, Advocate (In both cases) For the State : Mr. Abhay Kumar Tiwari, A.P.P (Cr. Revision No. 350 of 2025) : Mr. Manoj Kumar Mishra, A.P.P (Cr. Revision No. 351 of 2025)

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Order No. 05/ Dated: 07.07.2025 Learned counsel for the petitioner is directed to implead

the informant as O.P No. 2 in this case in course of the day.

2. Learned counsel for the State is directed to get served the

notice of this Criminal Revision Application upon the informant

through Superintendent of Police, Pakur in the light of judgment

rendered in the case of Nipun Saxena and Anr. Versus Union of

India reported in (2019) 2 SCC 703 and also vide Notification

No. 23/2023/R&S/JHC dated 20.12.2023 issued by the High

Court of Jharkhand and shall file an affidavit regarding service of

notice upon the informant.

3. Put up this case on 12th August 2025.

4. Let a copy of this order be sent to the office of

Superintendent of Police, Pakur and be also handed over to the

learned counsel for the State for the needful.

(Sanjay Prasad, J.) Avinash/