Jharkhand High Court
Mahanand Yadav @ Sukra Yadav vs The State Of Jharkhand on 22 November, 2022
THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 8885 of 2022
1. Mahanand Yadav @ Sukra Yadav
2. Jagarnath Yadav
3. Prakash Yadav
4. Bhudeo Yadav
5. Rukmani Devi
6. Kavita Devi
7. Most. Pachiya Devi
8. Sugia Devi ...... Petitioners
Versus
1. The State of Jharkhand
2. Dewali Devi ......Opposite parties
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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Petitioners : Mr. Jitendra Tripathi, Advocate For the State : Mrs. Snehlika Bhagat, A.P.P. .....
Order No.02/ Dated:22.11.2022 Issue notice to the opposite party no.2 at the present and correct address through registered post with A/D as well as under ordinary process, for which requisites, etc. must be filed within two weeks.
No coercive action shall be taken against the petitioners, named above, till further order in connection with Complaint (P.C.R) Case No. 84 of 2022 pending in the Court of learned S.D.J.M., Dumka.
(Pradeep Kumar Srivastava, J.) R.K