Chandar Oraon vs The State Of Jharkhand
2025 Latest Caselaw 6543 Jhar

Citation : 2025 Latest Caselaw 6543 Jhar
Judgement Date : 16 October, 2025

Jharkhand High Court

Chandar Oraon vs The State Of Jharkhand on 16 October, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (SJ) No. 827 of 2025
                                         ....

            Chandar Oraon                                      ...... Appellant
                                           Versus
            The State of Jharkhand                             ..... Respondent

                                          -----
            CORAM:        HON'BLE MR. JUSTICE SANJAY PRASAD
                              -----
            For the Appellant       : None
            For the State           : Mrs. Priya Shrestha, Spl.PP

                                           ......

04/16.10.2025           None appears on behalf of the appellant, although request was

made by the learned counsel for the appellant to appear through V.C.

2. The learned counsel for the State is present.

3. Learned counsel for the State is directed to get served the notice of this Criminal Appeal upon the natural Guardian of the victim girl-X through Superintendent of Police, Lohardaga, 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 regarding service of notice upon the Natural Guardian/Father of the victim girl-X.

4. Call for legible scanned copy of the lower Court records along with the statement of the victim girl recorded under section 164 CrPC, and medical report of the victim girl from the concerned Court below.

5. Put up this case after four weeks.

6. Let a copy of this order be sent to the office of Superintendent of Police, Lohardaga, by FAX and be also handed over to the learned counsel for the State for the needful.

16.10.2025 (Sanjay Prasad, J.) Abha/