Jharkhand High Court

The State Of Jharkhand vs Indar Oraon on 7 May, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
               D. Reference No.01 of 2025
                               ---------

The State of Jharkhand ..... Appellant

Versus

Indar Oraon ..... Respondent

---------

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RAJESH KUMAR

---------

For the Appellant : Mr. Pankaj Kumar, P.P Ms. Sharda Kumari, A.C to P.P For the Respondent : Mr. Mahesh Tewari, Amicus Curiae

---------

th 07/Dated: 07 May, 2025

1. Reference be made to the order dated 18.03.2025 as also the order dated 30.04.2025.

"It has been informed that no appeal has been preferred by the accused against the judgment dated 09.01.2025 passed in Special POCSO Case No. 09 of 2023 by the learned Additional Sessions Judge-I cum- Special Judge, Lohardaga.

We, in such circumstances, appoint Mr. Mahesh Tewari, learned counsel as an Amicus to appear on behalf of the convict.

Office is directed to prepare the paper book and hand over the copy of the same upon Mr. Mahesh Tewari, learned Amicus as well as Mr. Pankaj Kumar, learned P.P. for the State.

Let this matter be listed on 30th April, 2025. Let the name of Mr. Pankaj Kumar, learned P.P. for the State as well as Mr. Mahesh Tewari, learned Amicus appearing for the convict be reflected in the cause list."

"1. Reference be made to the order dated 06.03.2025 whereby and whereunder the following order was passed by the Coordinate Bench :-

"Office is directed to verify as to whether any appeal has been preferred on behalf of the convict and if so filed, list the same along with the present case on 18th March 2025."

2. We, after going through the entire order-sheet, have found that there is no report that effect as has been

directed by this Court vide the aforesaid order.

3. Office to explain and furnish the report.

4. Post this matter on 07.05.2025."

2. The office has given note that no appeal has been preferred by the convict namely, Indar Oraon.

3. This Court is of the view that the legal aid is required to be provided to the convict in the present case for the purpose of filing an appeal.

4. Accordingly, the learned Member Secretary, JHALSA, Ranchi, is directed to take sincere endevour in this regard.

5. Let a copy of this order be communicated forthwith to the learned Member Secretary, JHALSA, Ranchi.

6. List this matter on 30.06.2025.

(Sujit Narayan Prasad, J. )

(Rajesh Kumar, J.) Ravi-Chandan/-