Ranjan Paswan vs The State Of Jharkhand
2025 Latest Caselaw 7391 Jhar

Jharkhand High Court

Ranjan Paswan vs The State Of Jharkhand on 10 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Criminal Appeal (S.J.) No. 1039 of 2025
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      Ranjan Paswan                           ..... Appellant
                          Versus
      The State of Jharkhand                  ..... Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Ms. Anshu Kumari, Advocate For the State : Mrs. Vandana Bharti, A.P.P.

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06/10.12.2025 Learned counsel for the appellant is directed to implead the Victim Girl-X through her brother in course of the day by red ink.

2. Admit.

3. Call for the legible scanned copy of the Trial Court Record from the learned Court below.

4. Learned A.P.P. is directed to get served the Notice of this Criminal Appeal upon the Victim Girl-X through her brother through the Superintendent of Police, Chatra 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 counter affidavit with regard to service of Notice upon the Victim Girl-X through her brother.

5. Office is directed to issue notice upon the Informant by Speed Post with A/D, for which requisites etc. must be filed within one week.

6. Put up this case on 19th January, 2026.

7. Let a copy of this order be sent to the learned A.P.P. as well as Superintendent of Police, Chatra for the needful by Fax.

(Sanjay Prasad, J.) Dated: 10.12.2025 Vedanti/-