Sonu Bhumij vs The State Of Jharkhand
2025 Latest Caselaw 3453 Jhar

Jharkhand High Court

Sonu Bhumij 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. 603 of 2024
                                      ....

Sonu Bhumij, aged about 47 years, son of Shriram Bhumij, resident of Gorabandha, PO & PS- Govindpur, District- East Singhbhum ...... Appellant Versus

1. The State of Jharkhand

2. Victim (X) through guardian ...... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Vikash Kumar, Advocate For the State : Mr. Someshwar Roy, A. P. P. ......

06/24.03.2025 Learned counsel for the appellant is directed to implead the victim girl-X through her Natural Guardian 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 of the victim girl-X through Senior Superintendent of Police, Jamshedpur 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 of the victim girl-X.

3. Call for the scanned copy of the Lower Court Records.

4. Put up this case on 24.04.2025.

5. In the meantime, learned counsel for the State is directed to produce the neatly typed copy of the case diary.

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

(Sanjay Prasad, J.) Kamlesh/