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Jharkhand High Court

Satyabhama Dubey @ Satyabhama Devi vs The State Of Jharkhand & Anr. ... ... on 12 September, 2023

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 CrMP No. 2477 of 2023

        Satyabhama Dubey @ Satyabhama Devi
        & Ors.                           ...   Petitioners
                                    Versus
      The State of Jharkhand & Anr.      ... Opposite Parties

  Coram:        HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

  For the Petitioner            : Mr. Anurag Kashyap ,Adv.
  For the State                 : Ms. Priya Shrestha, Spl. PP




04 / 12.09.2023

Heard the parties.

Issue notice to the Opposite Party no. 2. The petitioners are directed to file requisites of notice through both processes i.e. under registered post with A/D as well as through ordinary process within two weeks, failing which, this criminal miscellaneous petition shall stand dismissed without further reference to the Bench.

Rule is made returnable within six weeks. List this case after receipt of the service report of the notice issued to opposite party no. 2.

(ANIL KUMAR CHOUDHARY, J.) Smita/-