Bipul Kumar Das vs The State Of Jharkhand
2025 Latest Caselaw 6491 Jhar

Jharkhand High Court

Bipul Kumar Das vs The State Of Jharkhand on 15 October, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Appeal (SJ) No. 706 of 2025
     Bipul Kumar Das                            ......         Appellant
                           Versus
     1.The State of Jharkhand
     2.Victim (X)                      .......             Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Ms. Komal Narayan, Advocate For the State : Mr. Shailendra Kr. Tiwari, APP

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th 02/Dated:15 October, 2025

Learned counsel for the appellant is directed to implead the Victim girl-X as Respondent No.2 in course of the day.

2. Issue notice upon the Respondent No.2 by Speed Post with A/D as well as ordinary process, for which requisites etc. must be filed within one week after Deepawali Vacation.

3. The learned Spl.PP is also directed to get served notice of this Criminal Appeal upon the Victim Girl-X through the Superintendent of Police, Deoghar in the light of judgment reported in (2019) 2 SCC 703 (Nipun Saxena and Anr. vs. Union of India) and shall file affidavit with regard to service of notice.

4. Admit.

5. Call for the legible scanned copy of the Trial Court Records.

6. Put up this case on 27.11.2025.

7. The Secretary, DLSA, Deoghar and learned Special Judge POCSO, Deoghar are directed to inform as to whether any compensation amount has been paid to the Victim girl or not under the provisions of Victim Compensation Scheme, 2012.

(Sanjay Prasad, J.) Dated: 15.10.2025 Saket/-