Waris Hussain vs The State Of Jharkhand
2025 Latest Caselaw 529 Jhar

Citation : 2025 Latest Caselaw 529 Jhar
Judgement Date : 3 July, 2025

Jharkhand High Court

Waris Hussain vs The State Of Jharkhand on 3 July, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI

           Cr. Revision No. 1302 of 2023
Waris Hussain                      ......               Petitioner
                       Versus
1.The State of Jharkhand
2. XXX (Informant)               ....... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Rahul Kumar, Advocate For the State : Ms. Amrita Kumari, APP

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rd 07/Dated:03 July, 2025

It is submitted that it is a case of consensual relationship between the parties and this Court has remanded the matter to the learned Court below vide order dated 13.04.2023 passed in Cr. Rev. No.751 of 2021 and the same has not been duly considered by the learned Court below.

2. Learned counsel for the petitioner is directed to implead the Informant as O.P. No.2 in course of the day.

3. Issue notice to the O.P. No.2 as to why this Criminal Revision Application be not admitted and/or disposed of at the time of admission stage itself, by registered post with A/D as well as ordinary process and for which, requisites etc. must be filed within two weeks from today, failing which this Criminal Revision Application shall stand dismissed without further reference to the Bench.

4. Learned APP is directed to get served notice of this Criminal Revision Application upon newly added O.P No. 2 through the Superintendent of Police, Hazaribag in the light of judgment reported in (2019) 2 SCC 703 (Nipun Saxena and Anr. vs. Union of India) and shall file affidavit with regard to service of notice upon the Informant-O.P No.2.

5. Call for the scanned copy of the Lower Court Record along with neatly typed copy of the case diary as well as the statement of the Victim girl recorded under section 164 Cr.P.C, and the Medical report of the Victim girl.

6. Till then, the further proceeding pending in the Court Additional Sessions Judge-Ist, Hazaribag in S.T. Case No.307 of 2018, arising out of Hazaribag (Sadar) P.S. Case No.492 of 2017 (G.R No.1934 of 2017) shall remain stayed.

7. Put up this case on 01.09.2025.

(Sanjay Prasad, J.) Saket/-