Ramesh Mal @ Aman Kumar Mal vs The State Of Jharkhand
2025 Latest Caselaw 2690 Jhar

Jharkhand High Court

Ramesh Mal @ Aman Kumar Mal vs The State Of Jharkhand on 17 February, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                 Cr. Revision No. 565 of 2024
      Ramesh Mal @ Aman Kumar Mal                  ...... Petitioner
                             Versus
      1.The State of Jharkhand
      2. X, through natural guardian           ....... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Amit Kumar Das, Advocate For the State : Mrs. Amrita Kumari, APP

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th 08/Dated: 17 February, 2025

Learned counsel for the petitioner is directed to implead the Victim Girl-X through her guardian as O.P No.2 in course of the day.

2. The learned APP is directed to get served notice upon the guardian of the Victim Girl-X through the Superintendent of Police, Pakur in the light of judgment reported in (2019) 2 SCC 703 (Nipun Saxena and Anr. vs. Union of India) and file affidavit with regard to service of notice upon the guardian of Victim Girl-X.

3. Put up this case on 11.03.2025.

4. Let a copy of this order be sent by FAX to the office of Superintendent of Police, Pakur and be also handed over to the learned APP for the needful.

(Sanjay Prasad, J.) Saket/-