Ronald Murmu vs The State Of Jharkhand ... ... Opposite ...
2024 Latest Caselaw 9035 Jhar

Jharkhand High Court

Ronald Murmu vs The State Of Jharkhand ... ... Opposite ... on 6 September, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Revision No. 172 of 2024

Ronald Murmu                                                         ... Petitioner
                                       -Versus-
The State of Jharkhand                      ...                       ... Opposite Party

       CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA

            For the Petitioner :- Mr. Onkar Nath Tewary, Advocate
            For the State      :- Mrs. Anuradha Sahay, APP
                                     ...

04/06.09.2024: Issue notice to the victim 'X' through her guardian by the concerned Superintendent of Police, Dumka informing that Cr. Revision No. 172 of 2024 is to be taken up on 24.09.2024.

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

The Superintendent of Police, Dumka 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 24.09.2024 under the same heading. Meanwhile, call for the scanned copy of the case diary from the concerned Court.

S.B.                                                       (Ratnaker Bhengra, J.)