Ajay Murmu vs The State Of Jharkhand
2025 Latest Caselaw 2637 Jhar

Jharkhand High Court

Ajay Murmu vs The State Of Jharkhand on 13 February, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Criminal Revision No. 86 of 2024
                           ---------

     Ajay Murmu                            ..... Petitioner
                           Versus
     1.The State of Jharkhand
     2.Vitim 'X' through her Guardian
                                           .....   Opp. Parties
                           ----------

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

---------

For the Petitioner : Mr. Suraj Singh, Advocate For the State : Mr. Sunil Kr. Dubey, A.P.P.

---------

12/13.02.2025 Learned counsel for the petitioner is directed to implead the Victim Girl 'X' through her Guardian 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 (Father/Mother) of the Victim girl through the Sr.Superintendent of Police, Jamshedpur 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 'X'.

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.

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

5. Put up this case on 10th March, 2025.

(Sanjay Prasad, J.) s.m.