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Annu Kumari @ Annu Devi vs The State Of Jharkhand & Another ... ...
2026 Latest Caselaw 1009 Jhar

Citation : 2026 Latest Caselaw 1009 Jhar
Judgement Date : 11 February, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Annu Kumari @ Annu Devi vs The State Of Jharkhand & Another ... ... on 11 February, 2026

Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Revision No. 843 of 2023
               Annu Kumari @ Annu Devi                           ... Petitioner
                                         -Versus-
               The State of Jharkhand & another                  ... Opposite Parties
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

               For the Petitioner        : Md. Zaid Ahmed, Advocate
               For the State             : A.P.P.
               For O.P. No.2             : Mr. Deepak Sahu, Advocate
                                               -----
08/11.02.2026          With consent of the parties, let this matter be sent for mediation in

light of "Mediation for the Nation Drive 2.0".

2. The petitioner shall pay a sum of Rs.10,000/- to opposite party no.2,

who is mother-in-law of the petitioner so that opposite party no.2 may be

able to travel to attend the mediation.

(Sanjay Kumar Dwivedi, J.) Dated: 11th February, 2026 Ajay/

 
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