Jharkhand High Court

Sohel Ansari vs The State Of Jharkhand on 8 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 454 of 2025
                                      ....

            Sohel Ansari                               ...... Petitioner
                                Versus
            1. The State of Jharkhand

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Md. Ayub Ansari, Advocate For the State : Ms. Lily Sahay, A. P. P. ......

02/08.05.2025 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, Giridih 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/Mother of the victim girl-X.

2. Call for the legible scanned copy of the case diary and the statement of the victim girl recorded under Section 183 of the BNSS and the medical report of the victim girl and social investigation report of the petitioner.

3. Put up this case after five weeks.

4. In the meantime, learned counsel for the State is directed to produce the neatly typed copy of the case diary and the statement of the victim girl recorded under Section 183 of the BNSS and the medical report of the victim girl.

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

(Sanjay Prasad, J.) Kamlesh/