Jailal Yadav vs The State Of Jharkhand
2025 Latest Caselaw 2352 Jhar

Jharkhand High Court

Jailal Yadav vs The State Of Jharkhand on 14 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                 Cr. Appeal (S.J.) No. 570 of 2025
      Jailal Yadav                      ......              Appellant
                            Versus
      1.The State of Jharkhand
      2.Victim/Informant                ......             Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Pankaj Kr. Choudhary, Advocate For the State : Ms. Bandana Sinha, APP

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th 02/Dated:14 August, 2025 The Superintendent of Police, Godda is directed to get served notice of this Criminal Appeal upon the Guardian of Victim Girl-X through the concerned Officer In-charge in the light of judgment reported in (2019) 2 SCC 703 (Nipun Saxena and Anr. vs. Union of India) and shall file affidavit with regard to service of notice upon the Guardian of Victim Girl-X.

2. Call for the scanned copy of the Lower Court Records along with statement of Victim girl recorded under Section 183 of BNSS and the Medical Report as well as the injury report of the Victim girl.

3. Put up this case after five weeks.

4. Let a copy of this order be sent by FAX to the office of Superintendent of Police, Godda and be also handed over to the learned APP for the needful.

5. Learned APP shall also file counter affidavit.

(Sanjay Prasad, J.) Saket/-