Arshad Khan vs The State Of Jharkhand
2025 Latest Caselaw 4291 Jhar

Jharkhand High Court

Arshad Khan vs The State Of Jharkhand on 25 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Criminal Appeal (S.J.) No. 337 of 2025
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     Arshad Khan                          ..... 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. Anjani Kumar, Advocate For the State : Mr. V.S. Sahay, A.P.P.

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04/25.06.2025 Learned A.P.P. is directed to get served the Notice of this Criminal Appeal upon the Informant, i.e. Guardian of the Victim girl through the Superintendent of Police, West Singhbhum at Chaibasa 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 on the Informant, i.e. Guardian of the Victim Girl.

2. Admit.

3. Call for the legible scanned copy of the Lower Court Record from the learned Court below.

4. The prayer for bail will be considered after receipt of the Lower Court Record.

5. Let a copy of this order be sent to the Superintendent of Police, West Singhbhum at Chaibasa and a copy be handed over to the learned A.P.P. for the needful.

(Sanjay Prasad, J.) s.m.