Jharkhand High Court

Mithun Soren vs The State Of Jharkhand on 6 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Appeal (S.J) No. 27 of 2025
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 Mithun Soren                                 ......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. Shree Nivas Roy, Advocate For the State : Mr. Gautam Rakesh, A.P.P

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Order No: 02/ Dated: 06.05.2025 Learned counsel for the State is directed to get served the notice of this Criminal Appeal upon the guardian of victim girl 'X' through Superintendent of Police, Giridih 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 with regard to service of notice upon guardian of victim girl 'X'.

2. Call for the scanned copy of the Lower Court Records along with the neatly typed copy of the case diary and the statement of victim girl recorded under Section 164 Cr.P.C, if any and Social Investigation Report of the appellant and criminal antecedent report of the appellant.

3. Put up this case on 26th June 2025.

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

(Sanjay Prasad, J.) Avinash/