Chhotu Purty vs The State Of Jharkhand
2026 Latest Caselaw 1060 Jhar

Citation : 2026 Latest Caselaw 1060 Jhar
Judgement Date : 12 February, 2026

[Cites 1, Cited by 0]

Jharkhand High Court

Chhotu Purty vs The State Of Jharkhand on 12 February, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (SJ) No. 915 of 2025
                                     ....

            Chhotu Purty                                  ...... Appellant
                                     Versus
            1. The State of Jharkhand
            2. X                                      ..... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. R. C. P. Sah, Advocate For the State : Mrs. Kumari Rashmi, A. P. P. For the Resp. No. 2 : None.

......

05/12.02.2026 Learned counsel for the State has submitted that notice has been service upon the father of the victim girl and for which, she has filed counter affidavit on 28.01.2026. Let it be kept on record.

2. However, when the case is called out, none had appeared on behalf of the Informant. Learned counsel for the appellant and learned counsel for the State are present.

3. Learned counsel for the State has produced the case diary and has submitted that medical report mentioned in para- 40 of the case diary is not legible and the statement of the victim boy recorded under Section 164 of the Cr.P.C. is also not on record.

4. Under the circumstances, call for the scanned copy of the Trial Court Records along with neatly typed copy of the case diary, medical report of the victim boy and the statement of the injured victim boy recorded under Section 164 of the Cr.P.C.

5. Put up this case on 24.02.2026.

6. Call for the report from the learned Trial Court that as to whether any compensation has been paid to the injured victim boy or not ?

7. Since none has appeared on behalf of the victim boy,

Mr. Akhouri Awinash Kumar, Advocate is directed to appear in this case on behalf of the victim boy to assist this Court.

8. Let a copy of this order be sent to the learned Secretary, Jharkhand High Legal Services Committee to appoint Mr. Akhouri Awinash Kumar, Advocate to appear on behalf of the victim boy to assist this Court.

9. Let the name of Mr. Akhouri Awinash Kumar, Advocate be appeared in the cause list henceforth on behalf of the Informant.

(Sanjay Prasad, J.) Dated 12.02.2026 Kamlesh/