Shivcharan Mahto @ Shivcharan Yadav vs The State Of Jharkhand
2025 Latest Caselaw 7631 Jhar

Jharkhand High Court

Shivcharan Mahto @ Shivcharan Yadav vs The State Of Jharkhand on 12 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Criminal Appeal (S.J.) No. 1047 of 2025
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Shivcharan Mahto @ Shivcharan Yadav ..... 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 : Mr. Niranjan Kumar, Advocate For the State : Mr. Sardhu Mahto, A.P.P.

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02/12.12.2025 It appears that the case is of sexual assault upon a mute and dumb girl on behalf of the appellant.

2. Call for the original copy of the Trial Court Record from the learned Court below by keeping itself the scanned copy of the same.

3. Learned A.P.P. is directed to get served the Notice of this Criminal Appeal upon the Victim Girl-X through her father through the Superintendent of Police, Deoghar 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 father.

4. Put up this case on 19th January, 2026, till then provisional bail of the appellant is extended.

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

(Sanjay Prasad, J.) Dated: 12.12.2025 Vedanti/-