[Cites 0, Cited by 0]
Jharkhand High Court
Thakur Bhandari @ Thakur Prasad ... vs The State Of Jharkhand & Another ... ... on 9 February, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
2024:JHHC:16086
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.2500 of 2017
------
Thakur Bhandari @ Thakur Prasad Bhandari @ Thakur Prasad &
Others ... Petitioners
Versus
The State of Jharkhand & Another ... Opposite Parties
------
CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
------
For the Petitioners : Mrs. Sadhna Kumar, Advocate
For the State : Mr. Vishwanath Roy, Spl.P.P.
------
Order No:-09 Dated:-09-02-2026
I.A. No. 1984 of 2026
Heard the parties.
Learned counsel for the petitioners submits that this interlocutory
application has been filed with the prayer to effect the substituted
service of notice upon the opposite party No.2 namely Umita Devi @
Anita Devi by way of publishing the contents of the notice in the daily
Hindi newspapers- Dainik Jagran and Hindustan, in all Editions of
Jharkhand. It is next submitted that though notice was issued to the
opposite party No.2 in both ways thrice, but the opposite party No.2 is
keeping herself out of the way to evade service of the notice. It is then
submitted that unless the substituted service of notice upon the opposite
party No.2 namely Umita Devi @ Anita Devi by way of publishing the
contents of the notice in the daily Hindi newspaper- Dainik Jagran and
Hindustan, in all Editions of Jharkhand is allowed, the notice cannot be
effectively be served upon the opposite party No.2 namely Umita Devi
@ Anita Devi. Hence, it is submitted that the prayer as prayed for in this
interlocutory application be allowed.
Considering the aforesaid facts, the prayer for substituted service
of notice upon the opposite party No.2 namely Umita Devi @ Anita Devi
by way of publishing the contents of the notice in the daily Hindi
newspaper- Dainik Jagran and Hindustan, in all Editions of Jharkhand,
is allowed.
2024:JHHC:16086
The petitioners are directed to file the draft of the notice to be
published in the daily Hindi newspaper- Dainik Jagran and Hindustan,
in all Editions of Jharkhand within two weeks from the date of this
order; failing which, this Cr.M.P. shall stand dismissed without further
reference to the Bench.
The Registry is directed to hand over the approved draft of the
notice to be published in the daily Hindi newspaper- Dainik Jagran and
Hindustan, in all Editions of Jharkhand within three weeks from the
date of deposit of the draft by the petitioners and the petitioners are
directed to file a supplementary affidavit showing the proof of
publication of the contents of the notice in the daily Hindi newspaper-
Dainik Jagran and Hindustan, in all Editions of Jharkhand within eight
weeks from the date of this order; failing which, this Cr.M.P. shall stand
dismissed without further reference to the Bench.
This interlocutory application is disposed of accordingly.
(Anil Kumar Choudhary, J.)
List this case after filing of the said supplementary affidavit.
(Anil Kumar Choudhary, J.)
Dated:- 09.02.2026
Saroj/
