Ranbir Lohra @ Ranvir Lohra vs The State Of Jharkhand
2025 Latest Caselaw 2954 Jhar

Jharkhand High Court

Ranbir Lohra @ Ranvir Lohra vs The State Of Jharkhand on 27 February, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Revision No. 130 of 2025
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Ranbir Lohra @ Ranvir Lohra ...... Petitioner Versus

1. The State of Jharkhand

2. Victim-X through Natural Guardian/Father ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Md. Razaullah Ansari, Advocate For the State : Mr. Sanat Kumar Jha, A.P.P. ......

02/27.02.2025 Learned counsel for the petitioner is directed to implead the victim girl-X through her Natural Guardian/Father as opposite party no. 2 in course of the day.

2. Learned counsel for the State is directed to get served the notice to the Natural Guardian/Father of the victim girl-X through Senior Superintendent of Police, Ranchi in light of the judgment rendered in the case of Nipun Saxena and Anr. Versus Union of India reported in (2019) 2 SCC 703 and also vide Notification No. 23/2023/R&S/JHC dated 20.12.2023 issued by the High Court of Jharkhand and shall file an affidavit regarding service of notice upon the Natural Guardian/Father of the victim girl-X.

3. Call for the legible scanned copy of the Lower Court Records along with neatly typed copy of the case diary and the statement of victim girl recorded under Section 164 of the Cr.P.C. and medical report of the victim girl and social investigation report of the petitioner.

4. Put up this case on 03.04.2025.

5. Let a copy of this order be sent to the office of Senior Superintendent of Police, Jamshedpur by FAX and be also handed over to the learned counsel for the State for the needful.

(Sanjay Prasad, J.) Kamlesh/