Umesh Sharma @ Umesh Kumar Sharma vs The State Of Jharkhand
2025 Latest Caselaw 2303 Jhar

Citation : 2025 Latest Caselaw 2303 Jhar
Judgement Date : 12 August, 2025

Jharkhand High Court

Umesh Sharma @ Umesh Kumar Sharma vs The State Of Jharkhand on 12 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (SJ) No. 650 of 2025
                                       ....

Umesh Sharma @ Umesh Kumar Sharma, aged about 17 years, Son of Vijay Sharma @ Vijay Vishwakarma, represented through his father namely, Vijay Vishwakarma, Son of Ramsahay Vishwakarma, Resident of Kusmaraja, PO and PS- Bagodar, District- Giridih ... Appellant Versus

1. The State of Jharkhand

2. Victim (X) through guardian ...... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mrs. J. Mazumdar, Advocate For the State : Mr. Manoj Kr. Mishra, A. P. P. ......

02/12.08.2025 Learned counsel for the appellant is directed to implead the victim girl-X through her Natural Guardian as respondent no. 2 in course of the day.

2. Learned counsel for the State is directed to get served the notice to the Natural Guardian of the victim girl-X through Superintendent of Police, Giridih in 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 Natural Guardian of the victim girl-X.

3. Call for the scanned copy of the Lower Court Records along with neatly typed copy of the case diary and the statement of victim girl recorded under Section 183 of the BNSS and medical report of the victim girl, if any and social investigation report of the appellant.

4. Put up this case after four weeks.

5. Let a copy of this order be sent to the office of Superintendent of Police, Giridih by FAX and be also handed over to the learned counsel for the State for the needful.

(Sanjay Prasad, J.) Kamlesh/