Sangram Bari vs The State Of Jharkhand
2025 Latest Caselaw 3603 Jhar

Jharkhand High Court

Sangram Bari vs The State Of Jharkhand on 18 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Appeal (S.J) No. 504 of 2025
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 Sangram Bari                               ......Appellant
                          Versus
  1. The State of Jharkhand
  2. Victim X through mother                         ......Respondent
                         -----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Manjeet Kumar Chaudhary, Advocate For the State : Mr. Nawin Kr. Singh, A.P.P

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Order No: 02/ Dated: 18.08.2025 Learned counsel for the appellant is directed to implead the mother/informant of the victim girl "X" as Respondent No. 2 in this case in course of the day.

2. Learned counsel for the State is directed to get served the notice of this Criminal Appeal upon the informant/mother of the victim girl "X' through Superintendent of Police, Chaibasa in the light of 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 informant/mother of the victim girl "X'.

3. Put up this case after five weeks.

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

(Sanjay Prasad, J.) Avinash/