Lakhi Das Lakra vs The State Of Jharkhand
2025 Latest Caselaw 1733 Jhar

Jharkhand High Court

Lakhi Das Lakra vs The State Of Jharkhand on 15 January, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Criminal Appeal (S.J.) No. 357 of 2005
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Lakhi Das Lakra, son of Lodro Lakra, Resident of village Balikat Bartoli P.S. Namkum District- Ranchi(Jharkhand) ..... 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 : Mrs. Juhi Kumari, Amicus Curiae For the State : Mr. V.S. Sahay, A.P.P.

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15/15.01.2025 It appears that vide Order dated 19.06.2024, the Senior Superintendent of Police, Ranchi was directed to serve Notice to the Guardian of the Victim Girl in the light judgment of the Hon'ble Supreme Court in "Nipun Saxena and another v. Union of India and others" reported in (2019) 2 Supreme Court Cases 703 and the learned Trial Court, i.e the Court of Ram Naresh Mishra, learned Addl. Judicial Commissioner, FTC-X, Ranchi or his Successor Court was directed to issue show-cause to the bailors of the appellant for appearance of the appellant before this Court by fixing the date on 12.08.2024.

2. From perusal of the Office Note and also the report vide Letter No. 14 dated 09.01.2025 sent by the learned Court below at Flag 'S', it appears that Show-Cause Notice has been issued to the bailors of the appellant- Lakhi Das Lakra by the learned Court below, i.e. Sri Debasis Mohapatra, Additional Judicial Commissioner-XIII, Ranchi, i.e. the Successor Court. However, till date the appellant is absent and the bailors have not responded to the Court below.

3. Under the circumstances, Registry is directed to issue show-cause Notice to the appellant as to why the bail granted to him by the Co-ordinate Bench (Hon'ble Mr. Justice Amareshwar Sahay, as then His Lordship was) of this Court vide Order dated 15.04.2005 be not cancelled.

4. Put up this case on 24th February, 2025.

5. Let copy of this Order be sent to the Office of the Registrar General as well as to the learned A.P.P. for the needful.

(Sanjay Prasad, J.) s.m.