Anuj @ Anoj Singh @ Anuj Singh vs The State Of Jharkhand
2025 Latest Caselaw 7465 Jhar

Jharkhand High Court

Anuj @ Anoj Singh @ Anuj Singh vs The State Of Jharkhand on 3 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Appeal (SJ) No. 1019 of 2025
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Anuj @ Anoj Singh @ Anuj Singh ...... Appellant Versus

1. The State of Jharkhand

2. xxx ..... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Manoj Kumar Sah, Advocate For the State : Ms. Kumari Rashmi, A. P. P. ......

I. A. No. 15685 of 2025

05/03.12.2025 This Criminal Appeal (SJ) No. 1019 of 2025 has been filed on behalf of the appellant challenging the impugned judgment of conviction and sentence dated 11.11.2025 passed by Sri Kumar Pawan, learned Special Judge (POCSO), Godda in connection with Godda (Town) P. S. Case No. 396 of 2021 corresponding to Special (POCSO) Case No. 91 of 2022 by which the appellant has been convicted for the offences under Section 341 and 506 of the Indian Penal Code and Section 3 (2)(Va) of the SC/ST Act and sentenced to undergo S.I. for a period of fifteen (15) days and R. I. for a period of one (1) year for the offences under Sections 341 and 506 of the Indian Penal Code respectively and sentenced to undergo R. I. for a period of one (1) year and to pay the fine of Rs. 2,000/- for the offences under Section 3 (2)(Va) of the SC/ST Act.

2. I. A. No. 15685 of 2025 has been filed under Section 430 (1) of the BNSS, 2023 on behalf of the appellant for confirmation of Provisional Bail granted by the learned Court below on 11.11.2025 for a period of thirty (30) days.

3. Under the circumstances, provisional bail granted to the

appellants by Sri Kumar Pawan, learned Special Judge (POCSO), Godda in connection with Godda (Town) P. S. Case No. 396 of 2021 corresponding to Special (POCSO) Case No. 91 of 2022 is confirmed.

4. I. A. No. 15685 of 2025 is allowed and stands disposed of.

Cr. Appeal (SJ) No. 1019 of 2025

5. Admit.

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

7. Learned counsel for the State is directed to get served the notice to the Natural Guardian/Father of the victim girl-X through Superintendent of Police, Godda 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/Father of the victim girl-X.

8. Call for the scanned copy of the Lower Court Records.

9. Put up this case after six weeks.

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

(Sanjay Prasad, J.) Dated 03.12.2025 Kamlesh/