Rajnit Kumar Das vs The State Of Jharkhand
2025 Latest Caselaw 1417 Jhar

Jharkhand High Court

Rajnit Kumar Das vs The State Of Jharkhand on 7 January, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                 Cr. Appeal ( S.J) No. 234 of 2005
      1.Rajnit Kumar Das
      2.Sanjay Paswan
      3.Kaushalya Devi                                ...... Appellants
                            Versus
      1.The State of Jharkhand
      2.Victim Girl (X) through her Guardian
                                                 .......      Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Rohit, Advocate For the State : Mr. Jitendra Pandey, APP

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th 11/Dated: 07 January, 2025

Learned counsel for the appellants is directed to implead the Victim Girl-X through her Guardian as Respondent No.2 in course of the day.

2. The learned APP is directed to get served notice upon the Victim Girl-X through the Senior Superintendent of Police, Dhanbad to her guardian in the light of judgment reported in (2019) 2 SCC 703 (Nipun Saxena and Anr. vs. Union of India) and shall file necessary counter affidavit with regard to service of notice upon the Guardian of Victim Girl-X.

3. Let the notice be served upon the Guardian of Victim Girl- X through the Senior Superintendent of Police, Dhanbad.

4. Let a copy of this order be sent by FAX to the office of Senior Superintendent of Police, Dhanbad and be also handed over to the learned APP for the needful.

5. Put up this case after eight weeks.

(Sanjay Prasad, J.) Saket/-