Pawlus Tudu @ Paulus Tudu @ Polush Tudu vs The State Of Jharkhand
2025 Latest Caselaw 1809 Jhar

Jharkhand High Court

Pawlus Tudu @ Paulus Tudu @ Polush Tudu vs The State Of Jharkhand on 17 January, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Criminal Revision No. 603 of 2024
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Pawlus Tudu @ Paulus Tudu @ Polush Tudu ..... 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. A.K. Sahni, Advocate For the State : Mr. Arup Kr. Dey, A.P.P.

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05/17.01.2025 It appears that the Lower Court Record has not been called for in this case.

2. Call for the scanned copy of the Lower Court Record along with the neatly typed copy of the Case Diary, Statement of the victim girl recorded under Section 164 of Cr.P.C. and the medical report of the victim girl.

3. Learned counsel for the petitioner is directed to implead the victim girl through her guardian as O.P. No.2 in this case.

4. Learned A.P.P. is directed to get served the Notice of this Criminal Revision through the guardian of the Victim Girl through the Superintendent of Police, Giridih 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 shall file counter affidavit with regard to service of Notice on the guardian of the victim girl.

5. Let a copy of this order be handed over to the learned A.P.P. for the needful.

6. Put up this case on 20th February, 2025.

(Sanjay Prasad, J.) s.m.