Citation : 2025 Latest Caselaw 191 Jhar
Judgement Date : 6 May, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 436 of 2025
Mukesh Kumar Mandal @ Mukesh Mandal ... Petitioner
Versus
The State of Jharkhand ....... Opp. Party
with
Cr. Revision No. 437 of 2025
Mukesh Mandal ....... 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. Gautam Kumar, Advocate For the State : Mr. Abhay Kumar Tiwari, APP : Ms. Anuradha Sahay, APP
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th 02/Dated: 06 May, 2025 It has been informed that both the petitioners having different parentage.
2. Learned counsel for the petitioner is directed to implead the Informant as O.P. No.2 in course of the day.
3. The learned APP is directed to get served notice upon the Informant as well as the guardian of three other Victim through the Superintendent of Police, Pakur 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 as well as guardian of the Victim.
4. Call for the scanned copy of the Lower Court Records along with neatly typed copy of the case diary and the statement of the Victim girl recorded under section 183 of BNSS and Medical Report of the Victim girl, if any.
5. Call for the Social Investigation Report of the petitioner and the antecedent report of the petitioner.
6. Learned App is also directed to produce the neatly typed copy of the case diary.
7. Put up this case on 02.07.2025.
8. Let a copy of this order be sent by FAX to the office of Superintendent of Police, Pakur and be also handed over to the learned APP for the needful.
(Sanjay Prasad, J.) Saket/-
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