Chhotu Kumar @ Chhotu Choudhary vs The State Of Jharkhand ..... Opp. Party
2025 Latest Caselaw 2477 Jhar

Jharkhand High Court

Chhotu Kumar @ Chhotu Choudhary vs The State Of Jharkhand ..... Opp. Party on 7 February, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Criminal Revision No. 117 of 2025
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Chhotu Kumar @ Chhotu Choudhary ..... Petitioner Versus The State of Jharkhand ..... Opp. Party

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Manoj Kr. Sah, Advocate For the State : Mr. Rakesh Kr. Sinha, A.P.P.

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02/07.02.2025 Learned counsel for the petitioner is directed to implead the guardian of the Victim Girl 'X' as O.P. No.2 in this case during course of the day.

2. Learned A.P.P. is directed to get served the Notice of this Criminal Revision upon the guardian of the Victim girl through the Superintendent of Police, Godda in the light of the judgment of the Hon'ble Supreme Court in the case of "Nipun Saxena and another v. Union of India and others"

reported in (2019) 2 Supreme Court Cases 703 and Notification No. 23/2023/R&S/JHC dated 20.12.2023 of the Jharkhand High Court and shall file counter affidavit with regard to service of Notice on the guardian of the Victim Girl.

3. Call for the legible scanned copies of the Lower Court Record along with the neatly typed copy of the Case Diary, statement of the victim girl recorded under Section 164 Cr.P.C., Medical Report of the Victim Girl and Social Investigation Report of the petitioner.

4. Let a copy of this order be sent to the office of the Superintendent of Police, Godda by Fax and also be handed over to the learned A.P.P. for the needful.

5. Put up this case on 18th March, 2025.

(Sanjay Prasad, J.) s.m.