Harendra Singh vs The State Of Jharkhand
2025 Latest Caselaw 4498 Jhar

Jharkhand High Court

Harendra Singh vs The State Of Jharkhand on 2 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No.794 of 2024
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Harendra Singh ......Appellant Versus

1. The State of Jharkhand

2. Mother of Victim Girl X ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Jitesh Kumar, Advocate For the State : Mr. Santosh Kr. Shukla, APP ......

Order No.05/02.04.2025 Learned counsel for the appellant is directed to implead the mother of the Victim Girl X as Respondent No.2 in this case in course of the day.

2. Learned A.P.P. is directed to get served notice of this Criminal Appeal upon the mother of victim girl "X" through the Senior Superintendent of Police, Jamshedpur, in light of the judgment rendered in the case of Nipun Saxena and Anr. Versus Union of India reported in (2019) 2SCC 703 and Notification No.23/2023/R&S/JHC dated 20.12.2023 of the Jharkhand High Court and the Officer In-charge of Police shall file an affidavit with regard to service of notice upon guardian of victim girl "X".

3. Learned APP prays for two weeks' time to file counter affidavit in the I.A. No.12164 of 2024 filed by the appellant for grant of bail.

4. Put up this case on 30th April 2025 to file counter affidavit.

5. Let a copy of this order be sent to the Office of Senior Superintendent of Police, Jamshedpur by FAX and be also handed over to the learned A.P.P for the needful.

(Sanjay Prasad, J.) Nishant/-