Rahman Mian vs The State Of Jharkhand
2025 Latest Caselaw 1473 Jhar

Jharkhand High Court

Rahman Mian vs The State Of Jharkhand on 9 January, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (S.J) No. 1058 of 2005
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 Rahman Mian                                   ......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. Ritesh Kumar Mahto, Advocate For the State : Mr. Tapas Roy, A.P.P

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Order No: 08/ Dated: 09.01.2025 Learned counsel for the appellant is directed to implead the Victim Girl "X" through her guardian in this case in course of the day.

2. Let notice be issued upon the Victim Girl 'X' through her guardian through Superintendent of Police, Jamtara in the light of judgment rendered in the case of Nipun Saxena and Anr. Versus Union of India reported in (2019) 2 SCC 703.

3. Learned A.P.P is directed to file counter affidavit with regard to service of notice upon the victim girl 'X' through Officer-in-Charge of the concerned Police Station.

4. Put up this case after six weeks.

5. Let a copy of this order be sent to the Superintendent of Police, Jamtara by FAX and be also handed over to the learned A.P.P. for the needful.

(Sanjay Prasad, J.) Avinash/