Kalu Topno vs The State Of Jharkhand ... ... Opposite ...
2024 Latest Caselaw 8716 Jhar

Jharkhand High Court

Kalu Topno vs The State Of Jharkhand ... ... Opposite ... on 2 September, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Revision No. 761 of 2024

Kalu Topno                                                           ... Petitioner
                                       -Versus-
The State of Jharkhand                      ...                       ... Opposite Party

       CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA

             For the Petitioner :- Mr. Rajesh Kumar, Advocate
             For the State      :- Mr. Achinto Sen, APP
                                      ...

04/02.09.2024: Issue notice to the victim 'X' through her guardian by the concerned Superintendent of Police, Lohardaga informing that the Cr. Revision No. 761 of 2024 is to be taken up on 12.09.2024.

Copy of the memo of Cr. Revision be provided to the Superintendent of Police, Lohardaga for taking necessary steps in this regard.

The Superintendent of Police, Lohardaga is directed to take steps in the light of the judgment of the Hon'ble Supreme Court in "Nipun Saxena and another v. Union of India and others" (2019) 2 Supreme Court Cases 703.

Copy of the memo of Cr. Revision be conveyed to the learned counsel for the State by the learned counsel for the petitioner.

The learned counsel for the State is directed to file counter- affidavit regarding noticing the victim 'X'.

Put up this case on 12.09.2024 under the same heading. Meanwhile, call for the case diary as well as social investigation report of the petitioner from the concerned Court.

S.B.                                                       (Ratnaker Bhengra, J.)