Ashok Oraon vs The State Of Jharkhand .......... Opp. ...
2025 Latest Caselaw 3773 Jhar

Jharkhand High Court

Ashok Oraon vs The State Of Jharkhand .......... Opp. ... on 29 May, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         B.A. No.4366 of 2025
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Ashok Oraon .......... 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. P.K. Rahul, Advocate For the State : Mr. Achinto Sen, APP

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Order No.02 Date: 29.05.2025

Issue notice to the informant.

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

the victim through the Superintendent of Police, Latehar 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.

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.

Put up this case after three weeks under the heading "

For Admission".

In the meantime, learned A.P.P. shall also procure the

case diary and file counter affidavit, if so needed.

(Rajesh Shankar, J.) Rohit/