Jagu Tudu vs The State Of Jharkhand
2025 Latest Caselaw 6739 Jhar

Jharkhand High Court

Jagu Tudu vs The State Of Jharkhand on 6 November, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No.1379 of 2008
                                     ....

             Jagu Tudu                                   ......Appellant
                                     Versus
             The State of Jharkhand                      ......Respondent
                                   -----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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             For the Appellant       : None
             For the State           : Mr. Tarun Kumar, Advocate
                                ......
                             th
             Order No.06/06 November 2025

None appears on behalf of the appellant. However, learned APP is present.

2. Learned A.P.P. is directed to get served notice of this Criminal Appeal (SJ) upon the guardian/legal guardian of victim girl "X" through the Senior Superintendent of Police, East Singhbhum, 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 Notification No.23/2023/R&S/JHC dated 20.12.2023 of the Jharkhand High Court and shall file an affidavit with regard to service of notice upon the Guardian of victim girl "X".

3. The Secretary, DLSA and Member Secretary, DLSA are directed to inform as to whether any compensation has been provided to the victim lady or not?

4. Put up this case on 8th December 2025. 5 Let a copy of this order be sent to the Office of Senior Superintendent of Police, East Singhbhum, Jamshedpur by FAX and be also handed over to the learned A.P.P for the needful.

(Sanjay Prasad, J.) Dated 06.11.2025 Nishant/-