Awadhesh Baitha vs The State Of Jharkhand
2025 Latest Caselaw 2227 Jhar

Jharkhand High Court

Awadhesh Baitha vs The State Of Jharkhand on 7 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Criminal Appeal (S.J.) No. 573 of 2025
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Awadhesh Baitha ..... Appellant Versus

1.The State of Jharkhand

2.Victim 'X' as Father of the Victim ..... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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      For the Appellant      : Mr. Sheo Kumar Singh, Advocate
      For the State          : A.P.P.
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02/07.08.2025          Learned counsel for the appellant is

directed to implead the Father of the victim girl 'X' as Respondent No.2 in this case during course of the day.

2. Learned A.P.P. is directed to get served the Notice of this appeal through Superintendent of Police, Garhwa upon the Father of the victim girl through Officer-in-Charge of the concerned Police Station 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 affidavit with regard to service of Notice on the Father of the Victim Girl 'X'.

3. Admit.

4. Call for the legible scanned copy of the Lower Court Record from the learned Court below.

5. Put up this case after Five (05) weeks.

6. Let a copy of this order be sent to the Superintendent of Police, Garhwa by Fax and also be handed over to the learned A.P.P. for the needful.

(Sanjay Prasad, J.) s.m.