Rahul Kumar Thakur @ Rahul Thakur vs The State Of Jharkhand & Anr
2025 Latest Caselaw 883 Jhar

Jharkhand High Court

Rahul Kumar Thakur @ Rahul Thakur vs The State Of Jharkhand & Anr on 17 July, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Appeal (S.J.) No. 411 of 2025
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Rahul Kumar Thakur @ Rahul Thakur ...... Appellant Versus The State of Jharkhand & Anr. ... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Sheo Kumar Singh, Advocate For the State : Ms. Anuradha Sahay, A.P.P ......

02/17.07.2025 Learned counsel for the appellant is directed to implead the Natural Guardian/Father of the victim girl as Respondent No.2 in course of day.

2. 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, Palamau in light of the judgment rendered in the case of Nipun Saxena & Anr. Vs. 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.

3. Call for the legible scanned copy of the Lower Court Records along with neatly typed copy of the case diary and the statement of victim girl recorded under Section 183 of B.N.S.S and medical report of the victim girl from the court concerned.

4. Put up this case six weeks.

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

(Sanjay Prasad, J.) Rohit/