Manoj Tirky vs The State Of Jharkhand And Anr
2025 Latest Caselaw 3690 Jhar

Jharkhand High Court

Manoj Tirky vs The State Of Jharkhand And Anr on 20 August, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. Appeal (SJ) No. 1097 of 2007
Manoj Tirky                                       ......          Appellant
                     Versus
The State of Jharkhand and Anr.                   ....... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Gautam Kumar, Advocate Mr. Abhinav Raj, Advocate For the State : Md. Fahad Allam, A.P.P.

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06/Dated:20th August, 2025

1. Learned counsel for the appellant has submitted that he has filed a fresh Vakalatnama, however, memo of appeal is not available with him and prays for the supply of the paper book.

2. Under the circumstances, office is directed to furnish a copy of the paper book of this appeal along with all relevant documents to the learned counsel for the appellant within six weeks from today on payment of admissible cost.

3. Learned counsel for the appellant is directed to implead the Father/Guardian of Victim girl-X as respondent no. 2 in course of the day.

4. Learned counsel for the State is directed to get served the notice of this appeal upon the Father/Guardian of Victim girl-X through Superintendent of Police, Chaibasa 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 service report.

5. Put up this case after eight weeks.

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

(Sanjay Prasad, J.) Vedanti/-