Shri Kant Sharma @ Srikant Sharma vs State Of Jharkhand
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Jharkhand High Court

Shri Kant Sharma @ Srikant Sharma vs State Of Jharkhand on 27 January, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Criminal Revision No. 1191 of 2024
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Shri Kant Sharma @ Srikant Sharma ..... Petitioner Versus

1.State of Jharkhand

2.Victim 'X' through guardian ..... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Arvind Kr. Choudhary, Advocate For the State : Mr. Satish Prasad, A.P.P.

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05/27.01.2025 Learned counsel for the petitioner is directed to implead the guardian of the victim girl as O.P. No.2 in this case during course of the day.

2. Learned A.P.P. is directed to get served the Notice of this Criminal Revision upon the guardian of the Victim girl through the Superintendent of Police, Garhwa 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.

3. Call for the legible scanned copies of the Lower Court Record along with the neatly typed copy of the Case Diary, statement of the victim girl under Section 164 Cr.P.C. and Medical Report of the victim girl.

4. It appears that the Social Investigation Report of the Petitioner has already been received in the light of the order dated 02.12.2024 passed by the Co-ordinate Bench (Hon'ble Mr. Justice Rajesh Kumar) of this Court

5. Let copies of this order be sent to the office of the Superintendent of Police, Garhwa by Fax by the Office and also be handed over to the learned A.P.P. for the needful.

6. Put up this case on 3rd March, 2025.

(Sanjay Prasad, J.) s.m.