Gurjeet Singh Hora @ Gurjeet Singh vs The State Of Jharkhand & Others ... ...
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Jharkhand High Court

Gurjeet Singh Hora @ Gurjeet Singh vs The State Of Jharkhand & Others ... ... on 24 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Revision No. 819 of 2023
               Gurjeet Singh Hora @ Gurjeet Singh        ... Petitioner
                                          -Versus-
               The State of Jharkhand & others           ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. A.K. Sahani, Advocate For O.P. No.2 : Ms. Amrita Sinha, Advocate Mr. Saurabh, Advocate Mrs. Shweta Suman, Advocate

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09/24.11.2025 Mr. Sahani, learned counsel for the petitioner submits that the demand

draft of Rs.2 Lakhs has already been given to opposite party no.2 in terms of

the earlier order of the Coordinate Bench of this Court. He further submits

that the payment of remaining amount of Rs.1 Lakh has not been made as

the period of demand draft has already expired and in view of that, he seeks

two weeks' time to take instruction from the petitioner to renew the demand

draft or give fresh demand draft in favour of opposite party no.2.

2. Learned counsel for the wife/opposite party no.2 submits that earlier

the Coordinate Bench of this Court directed to file affidavit by both the sides

in light of the judgment passed by the Supreme Court in the case of Rajnesh

v. Neha, reported in (2021) 2 SCC 324 and the affidavit has been filed,

however, the petitioner has not filed the affidavit in line of the observation

made by the Hon'ble Supreme Court in the case of Rajnesh v. Neha

(supra).

3. Learned counsel for the petitioner submits that he will file further

supplementary affidavit to that effect.

4. In view of the above, let this matter appear on 08.12.2025.

(Sanjay Kumar Dwivedi, J.) Dated: 24th November, 2025 Ajay/