Rafique Ansari @ Rafiq Khan @ Rafique ... vs The State Of Jharkhand
2025 Latest Caselaw 5042 Jhar

Jharkhand High Court

Rafique Ansari @ Rafiq Khan @ Rafique ... vs The State Of Jharkhand on 22 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Criminal Appeal (S.J.) No. 255 of 2025
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Rafique Ansari @ Rafiq Khan @ Rafique Khan @ Khan ..... Appellant Versus

1.The State of Jharkhand

2.Informant Respondent No.2 ..... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Aman Shekhar, Advocate For the State : Ms. Kumari Rashmi, A.P.P.

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04/22.04.2025 Learned A.P.P. is directed to get served the Notice of this Criminal Revision upon the Brother (informant) of the Victim girl through the Superintendent of Police, Godda in the light of the judgment of the Hon'ble Supreme Court in the case of "Nipun Saxena and another v. Union of India and others" reported in (2019) 2 Supreme Court Cases 703 and Notification No. 23/2023/R&S/JHC dated 20.12.2023 of the Jharkhand High Court and shall file counter affidavit with regard to service of Notice on the Brother (Informant) of the Victim Girl. Learned A.P.P. is also directed to produce neatly typed copy of the Case Diary

2. Call for the legible scanned copies of the Lower Court Record along with the neatly typed copy of the Case Diary, statement of the victim girl recorded under Section 164 Cr.P.C. and Medical Report of the Victim Girl, if any.

3. Put up this case on 11th June, 2025.

(Sanjay Prasad, J.) s.m.