Sunil Oraon (Juvenile) vs The State Of Jharkhand
2025 Latest Caselaw 3541 Jhar

Jharkhand High Court

Sunil Oraon (Juvenile) vs The State Of Jharkhand on 27 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (SJ) No.46 of 2025
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Sunil Oraon (Juvenile) ......Appellant Versus The State of Jharkhand ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Aman Kumar, Advocate For the State : Mr. Amrita Kumari, APP ......

Order No.04/27.03.2025 It appears that the Lower Court Records was not called for in this case by the Co-ordinate Bench (Justice Navneet Kumar as then His Lordship was) of this Court vide order dated 04.03.2025.

2. Learned A.P.P. is directed to get served notice of this Criminal Revision Application upon the guardian/legal guardian of victim girl "X" through the Superintendent of Police, Gumla, 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 victim girl "X".

3. Under the circumstances, call for the legible scanned copy of Lower Court Records along with neatly typed copy of Case Diary, statement of victim girl recorded under Section 164 and medical report of the victim girl.

4. Learned APP is also directed to produce neatly typed copy of the Case Diary.

5. Put up this case on 23rd April 2025.

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

(Sanjay Prasad, J.) Nishant/-