Prakash Oraon vs The State Of Jharkhand
2025 Latest Caselaw 4680 Jhar

Citation : 2025 Latest Caselaw 4680 Jhar
Judgement Date : 9 April, 2025

Jharkhand High Court

Prakash Oraon vs The State Of Jharkhand on 9 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Appeal (S.J) No. 565 of 2024
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Prakash Oraon                               ......Appellant
                         Versus
The State of Jharkhand                        ......Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Ms. Sunita Kumari, Advocate For the State : Mr. Arup Kr. Dey, A.P.P

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Order No: 05/ Dated: 09.04.2025 Ms. Sunita Kumari has appeared through Video Conferencing on behalf of the Appellant. There is no complaint of audio and video quality. Mr. Arup Kumar Dey, learned counsel for the State is also present.

2. Learned counsel for the appellant prays for time on her personal grounds and submitted that the case may be fixed on the next date fixed in this case.

3. It appears that notice has not been served upon the guardian of the Victim girl 'X'.

4. Under the circumstances, learned counsel for the State is directed to get served the notice of this Criminal Appeal upon the guardian of Victim girl 'X' through Superintendent of Police, Gumla in the light of the judgment rendered in the case of Nipun Saxena and Anr. Versus Union of India reported in (2019) 2 SCC 703 and also vide Notification No. 23/2023/R&S/JHC dated 20.12.2023 issued by the High Court of Jharkhand and shall file an affidavit regarding service of notice upon the guardian of victim girl 'X'.

5. Learned counsel for the State is directed to produce the neatly typed copy of the case diary.

6. Call for the statement of victim girl recorded under Section 164 Cr.P.C and medical report of the victim girl from the learned Court below.

7. Put up this case after receipt of the same.

8. Let a copy of this order be sent to the Office of Superintendent of Police, Gumla by FAX and be also handed over the learned counsel for the State for the needful and be also sent to the learned Court below.

(Sanjay Prasad, J.) Avinash/