Suman Yadav @ Suman Kumar Yadav vs The State Of Jharkhand ...... Opp. Party
2025 Latest Caselaw 3423 Jhar

Jharkhand High Court

Suman Yadav @ Suman Kumar Yadav vs The State Of Jharkhand ...... Opp. Party on 21 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Revision No. 290 of 2025
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Suman Yadav @ Suman Kumar Yadav ...... 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. Manoj Kumar Sah, Advocate For the State : Mr. Priya Shrestha, Spl. P. P. ......

02/21.03.2025 Learned counsel for the petitioner is directed to implead the victim girl-X through her Natural Guardian/Father as opposite party no. 2 in course of the day.

2. Learned counsel for the State is directed to get served the notice to the Natural Guardian/Father of the victim girl-X through Superintendent of Police, Godda 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 also vide Notification No. 23/2023/R&S/JHC dated 20.12.2023 issued by the High Court of Jharkhand and shall file an affidavit regarding service of notice upon the Natural Guardian/Father of the victim girl-X.

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

4. Put up this case on 28.04.2025.

5. Let a copy of this order be sent to the office of Superintendent of Police, Godda by FAX and be also handed over to the learned counsel for the State for the needful.

(Sanjay Prasad, J.) Kamlesh/