Imtiyaz Ansari vs The State Of Jharkhand
2025 Latest Caselaw 3450 Jhar

Jharkhand High Court

Imtiyaz Ansari vs The State Of Jharkhand on 24 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (SJ) No. 235 of 2025
                                      ....

Imtiyaz Ansari, Aged about 33 years, Son of Afjal Ansari, Resident of Mauza- Bariyatu Gola, PO- Gola, PS- Gola, District- Ramgarh, Jharkhand ...... Appellant Versus

1. The State of Jharkhand

2. Victim (X) through her father ...... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Pramod Kumar Choudhary, Advocate For the State : Mr. Shiv Shankar Kumar, A. P. P. ......

02/24.03.2025 Learned counsel for the appellant is directed to implead the victim girl-X through her Natural Guardian/Father as respondent no. 2 in course of the 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, Ramgarh in light of the judgment rendered in the case of Nipun Saxena and Anr. Versus 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. Put up this case on 07.05.2025.

4. Provisional bail granted to the appellant vide order dated 25.01.2025 by the learned Trial Court in connection with Gola P. S. Case No. 71 of 2020 corresponding to G. R. No. 636 of 2020 [S. T. No. 15 of 2022] is extended till 07.05.2025.

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

(Sanjay Prasad, J.) Kamlesh/