Saroj Mahra @ Saroj Kumar vs The State Of Jharkhand
2025 Latest Caselaw 3559 Jhar

Jharkhand High Court

Saroj Mahra @ Saroj Kumar vs The State Of Jharkhand on 28 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Criminal Appeal (S.J.) No. 248 of 2025
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Saroj Mahra @ Saroj Kumar ..... 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. Pran Pranay, Advocate For the State : Mr. Achino Sen, A.P.P. For the Resp. No.2 :

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02/28.03.2025 Learned counsel for the petitioner is directed to implead the guardian of the Victim Girl 'X' as Resp. No.2 in this case during course of the day.

2. Learned A.P.P. is directed to get served the Notice of this Criminal Appeal upon the guardian of the Victim girl through the Superintendent of Police, Deoghar 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 guardian of the Victim Girl.

3. Call for the legible scanned copies of the Lower Court Record along with the neatly typed copy of the Case Diary, statement of the victim girl recorded under Section 164 Cr.P.C..

4. Let a copy of this order be sent to the office of the Superintendent of Police, Deoghar by Fax and also be handed over to the learned A.P.P. for the needful.

5. Put up this case on 5th May, 2025.

6. Till then, the Provisional Bail granted vide order dated 22.02.2025 by the Addl. Sessions Judge-III-

cum-Special Judge, Deoghar is extended.

(Sanjay Prasad, J.) s.m.