SANJAY KUMAR DATTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Monalisa Singh, learned counsel appearing for the petitioner and Mr. Krishna Shankar, learned S.C. (L&C)-II appearing on behalf of respondent nos. 1 and 2.

(2.) Although notice upon respondent no.3 has been validly served, nobody appears on behalf of respondent no.3. This matter was also taken on 29.11.2019, 20.12.2019 and 21.01.2020 and on those days also, nobody appeared on behalf of respondent no.3.

(3.) The petitioner has preferred this writ petition for quashing the order dated 11.03.2014 passed in Case No. 5 of 2014 by the State Commission for Women, Jharkhand.