Sadekul Sk. @ Sadikul Sk vs The State Of Jharkhand ....... Opp. ...
2025 Latest Caselaw 94 Jhar

Jharkhand High Court

Sadekul Sk. @ Sadikul Sk vs The State Of Jharkhand ....... Opp. ... on 2 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                 Cr. Revision No. 443 of 2025
      Sadekul Sk. @ Sadikul Sk             ......            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. Jitendra Tripathi, Advocate For the State : Mrs. Lily Sahay, APP

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nd 02/Dated: 02 May, 2025 Call for the scanned copy of the Lower Court Records along with Medical Report of the Victim girl and statement of the Victim girl recorded under section 164 Cr.P.C as well as Social Investigation report of the petitioner.

2. Learned counsel for the petitioner is directed to implead the Victim Girl-X through her guardian as O.P No.2 in course of the day.

3. The learned APP is directed to get served notice upon the guardian of the Victim Girl-X 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 file affidavit with regard to service of notice upon the guardian of Victim Girl-X.

4. Put up this case on 17.06.2025.

5. 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/-