Sandeep Tudu Through His Natural ... vs State Of Jharkhand & Others
2023 Latest Caselaw 3272 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (Cr.) No. 267 of 2023
               Sandeep Tudu through his natural guardian (father) Samu Tudu
                                                                     ... Petitioner
                                          -Versus-
               State of Jharkhand & others                           ... Respondents
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Onkar Nath Tiwary, Advocate For the State : Mr. Mohammad Asghar, A.C. to Sr. S.C.-II

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05/30.08.2023 Mr. Tiwary, learned counsel for the petitioner submits that the

petitioner is a minor aged about 14 years and studying in Class 9 and,

therefore, his father, who is a natural guardian, has filed the present writ

petition. He further submits that the present case has been filed

suppressing the age of the petitioner as well as the age of the complainant

in the entire case record. He submits that the entire allegations made in the

complaint is malicious in nature and the case of the petitioner is fully

covered in view of the judgment passed by the Hon'ble Supreme Court in

Arun Singh and others v. State of U.P. through its Secretary and

another; [(2020) 3 SCC 736].

2. Issue notice upon respondent no.3 by ordinary process as well as

registered post with A/D, for which, requisites etc. must be filed within a

week.

3. Let this matter appear on 18.10.2023.

4. Till the next date, no coercive steps shall be taken against the

accused, namely, Sandeep Tudu, who is being represented by his father

Samu Tudu in connection with Complaint Case No.636 of 2022, pending in

the court of the learned Judicial Magistrate, 1st Class, Dumka.

(Sanjay Kumar Dwivedi, J.) Ajay/