Vivek Kumar Singh vs The State Of Jharkhand
2025 Latest Caselaw 3084 Jhar

Jharkhand High Court

Vivek Kumar Singh vs The State Of Jharkhand on 4 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Rev. No.215 of 2025
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Vivek Kumar Singh ......Petitioner Versus

1. The State of Jharkhand

2. Guardian of Deceased Girl "X"

......Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Sushil Kr. Sharma, Advocate For the State : Mr. P.K. Chatterjee, Spl..P.P ......

Order No.02/04.03.2025 Learned counsel for the petitioner is directed to implead Guardian of deceased Girl "X" as O.P. No.2.

2. Learned A.P.P. is directed to get served notice of this Criminal Revision Application upon the guardian/legal guardian of deceased girl "X" through the Superintendent of Police, Garhwa, 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 Notification No.23/2023/R&S/JHC dated 20.12.2023 of the Jharkhand High Court and shall file an affidavit with regard to service of notice upon the Guardian of deceased girl "X".

3. Call for the legible scanned copy of Lower Court Record and Postmortem report of the deceased girl and social investigation report as well as criminal antecedent report of the petitioner.

4. Put up this case on 4th April 2025.

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

(Sanjay Prasad, J.) Nishant/-