Raghu Manjhi vs The State Of Jharkhand
2024 Latest Caselaw 10477 Jhar

Jharkhand High Court

Raghu Manjhi vs The State Of Jharkhand on 18 November, 2024

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (S. J.) No. 235 of 2005
                                    ....

1. Raghu Manjhi

2. Jit Lal Manjhi

3. Lal Manjhi ...... Appellants 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. Rama Kant Tiwari, Advocate For the State : Mrs. Vandana Bharti, A. P. P. ......

07/18.11.2024 Learned counsel for the appellant is directed to implead the Victim Girl "X" through her father.

2. Learned Appeal is directed to get served notice upon the Victim Girl "X" through her father and also upon her father through Superintendent of Police, Bokaro in light of the judgment rendered in the case of Nipun Saxena and Anr. Versus Union of India reported in (2019) 2 SCC 703.

3. Learned APP is directed to serve the Memo of Appeal to the father of the Victim Girl "X" through the concerned Police Station on her own level and the State shall file an affidavit with regard to service of notice upon the father of the Victim Girl-"X" by the competent person of the said Police Station.

4. Put up this case after six weeks.

5. In the meantime, let a copy of this order be handed over to the learned APP for the needful.

(Sanjay Prasad, J.) Kamlesh/