Pankaj Singh vs The State Of Jharkhand
2025 Latest Caselaw 1986 Jhar

Jharkhand High Court

Pankaj Singh 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. 24 of 2025
      Pankaj Singh                            ......          Petitioner
                            Versus
      1.The State of Jharkhand
      2.XYZ                             .......          Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mrs. Sugandha Khalkho, Advocate For the State : Mr. Rajneesh Vardhan, APP

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th 04/Dated:24 January, 2025

Put up this case on 04.03.2025, awaiting the service report of notice upon O.P. No.2.

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

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

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

(Sanjay Prasad, J.) Saket/-