Rekha Devi vs The State Of Jharkhand And Others
2026 Latest Caselaw 2983 Jhar

Jharkhand High Court

Rekha Devi vs The State Of Jharkhand And Others on 13 April, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Anil Kumar Choudhary

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P. (Cr.) (DB) (HB) No. 165 of 2026
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        Rekha Devi                                      ... ... Petitioner
                                      Versus
        The State of Jharkhand and Others              ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Vincent Rohit Marki, Advocate For the State : Mr. Jayant Franklin Toppo, G.A.-V For the U.O.I. : Mr. Prashant Pallav, A.S.G.I. Ms. Shreya Shukla, A.C. to A.S.G.I.

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th 09/Dated: 13 April, 2026

1. The case has been mentioned for its listing today by the learned counsel appearing for the petitioner showing the urgency by reporting to this Court that the dead body of the corpse has been recovered. The case has been notified to be listed at 12:00 noon. Accordingly, this case has been listed.

2. Learned counsel appearing for the petitioner has submitted that in view of the fact that the corpse has been murdered and subsequently, when the direction has been passed by this Court, the dead body has been recovered, which itself suggests that it is a case where investigation is required to be handed over to the C.B.I.

3. This Court has failed to understand what was the urgency to mention the case today when the matter is already fixed day after tomorrow and this submission would have been made on the date already fixed, i.e., on 15.04.2026.

4. Accordingly, list this case on 15.04.2026.

(Sujit Narayan Prasad, J.)

(Anil Kumar Choudhary, J.) 13th April, 2026 Animesh-Amar/-

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