Anand Mahto vs The State Of Jharkhand
2024 Latest Caselaw 10085 Jhar

Jharkhand High Court

Anand Mahto vs The State Of Jharkhand on 21 October, 2024

Author: Sanjay Prasad

Bench: Sanjay Prasad

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
       Criminal Appeal (S.J.) No. 1488 of 2005
                      ---------

  Anand Mahto                    ..... Appellant
                      Versus
  The State of Jharkhand         ..... Respondent
                      ----------

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

----------

For the Appellant : Mr.Manoj Kumar Jha, Advocate For the State : Mr.V.K. Vashishtha, Spl.P.P.

---------

09/21.10.2024 Learned counsel on behalf of the appellant and the learned A.P.P. are present, however, none appears on behalf of the Informant when the case was called out.

2. It appears form the office note that Notice has been served upon the victim girl. However, service report reveals the photocopy of the Adhar Card of the victim lady although there is specific bar regarding identification of the victim lady in the light of the judgment of the Hon'ble Supreme Court in "Nipur Saxena and another v. Union of India and others" reported in (2019) 2 Supreme Court Cases 703.

3. Under the circumstances, put up this case on 19th November, 2024 for appearance of the Informant side by way of last chance.

4. In the meantime, let a report be called for from the learned Member Secretary, JHALSA as to whether any compensation has been provided to the victim girl or not?

5. Let a copy of this order be sent to the learned Member Secretary, JHALSA for the needful.

(Sanjay Prasad, J.) s.m.