Anwar Ansari @ Anwar vs The State Of Jharkhand
2025 Latest Caselaw 7202 Jhar

Jharkhand High Court

Anwar Ansari @ Anwar vs The State Of Jharkhand on 26 November, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Criminal Appeal (S.J.) No. 702 of 2025
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Anwar Ansari @ Anwar ..... Appellant Versus

1.The State of Jharkhand

2.Guardian of Victim 'X' ..... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Zaid Ahmed, Advocate For the State : Mrs. Shweta Singh, A.P.P. For the Informant : Mr. Akhouri Awinash Kumar, Adv.

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05/26.11.2025 Learned counsel for the appellant has submitted that the Informant has been declared hostile by the prosecution during trial.

2. Learned counsel for the State has submitted that she has not received Post Mortem Report and Viscera Report till date.

3. Mr. Akhouri Awinash Kumar, learned counsel has appeared before this Court today on behalf of the Informant and has submitted that he will be appearing for the Informant by filing Vakalatnama and the Informant will be contesting the case by filing counter affidavit.

4. Under the circumstances, call for stage of trial from the Court below and the Court below shall not pronounce the judgment if the case has not been disposed of.

5. Put up this case on 18.12.2025 and in the meantime, the State authorities are directed to transmit the viscera report forthwith to the learned A.P.P., failing which necessary order will be passed.

6. Let a copy of this order be handed over to the learned A.P.P. for the needful.

(Sanjay Prasad, J.) s.m.

Dated 26.11.2025