Nitesh Kumar @ Tuntun Kumar vs The State Of Jharkhand
2025 Latest Caselaw 1985 Jhar

Jharkhand High Court

Nitesh Kumar @ Tuntun Kumar vs The State Of Jharkhand on 24 January, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No. 72 of 2025
                           ------

Nitesh Kumar @ Tuntun Kumar ......Petitioner Versus

1. The State of Jharkhand

2. Victim X through her father .......Opp. Parties

-----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

-----

For the Petitioner : Mr. Vikram Singh, Advocate For the State : Ms. Mohua Palit, A.P.P

------

Order No: 02/ Dated: 24.01.2025 Learned counsel for the petitioner is directed to implead the victim girl 'X' through her guardian as O.P No. 2 in this case in course of the day.

2. Learned counsel for the State is directed to get served the notice of this Criminal Revision Application upon the guardian of victim girl 'X' through Superintendent of Police, Chatra 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 shall file an affidavit in this regard about service of notice upon the guardian of victim girl 'X'.

3. Call for the scanned copy of the Lower Court Records along with neatly typed copy of the case diary, the statement of the victim recorded under Section 164 of Cr.P.C., Medical Report of the victim girl, if any.

4. Put up this case on 3rd March 2025.

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

(Sanjay Prasad, J.) Avinash/