Aman Soreng vs The State Of Jharkhand ....... Opp. ...
2025 Latest Caselaw 3275 Jhar

Citation : 2025 Latest Caselaw 3275 Jhar
Judgement Date : 17 March, 2025

Jharkhand High Court

Aman Soreng vs The State Of Jharkhand ....... Opp. ... on 17 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. Revision No. 404 of 2024
      Aman Soreng                            ......           Petitioner
                            Versus
      The State of Jharkhand                .......        Opp. Party
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. K.S. Nanda, Advocate For the State : Mrs. Shweta Singh, APP

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th 05/Dated:17 March, 2025 Call for the scanned copy of the Lower Court Records along with neatly typed copy of the case diary and statement of the Victim girl recorded under Section 164 Cr.P.C and the medical report of the Victim Girl.

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

3. Put up this case on 24.04.2025.

4. Call for the stage of trial from the learned Court below.

5. Let a copy of this order be sent to the Superintendent of Police, Gumla and be also handed over to the learned APP for the needful.

(Sanjay Prasad, J.)

Saket/-