Arun Kumar Goswami vs The State Of Jharkhand
2025 Latest Caselaw 6575 Jhar

Jharkhand High Court

Arun Kumar Goswami vs The State Of Jharkhand on 17 October, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
       Cr. Appeal (S.J) No. 865 of 2025
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Arun Kumar Goswami ......Appellant Versus

1. The State of Jharkhand

2. Informant ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Ankit Kumar, Advocate For the State : Mr. Vishwanath Roy, A.P.P

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Order No: 02/ Dated: 17.10.2025 Admit.

2. Call for the legible scanned copy of the Lower Court

Records.

3. Learned counsel for the appellant is directed to implead

the guardian of victim girl 'X' as Respondent No.2 in this case in

course of the day.

4. Learned counsel for the State is directed to get served

notice of this Criminal Appeal upon the father of victim girl 'X'

through Superintendent of Police, Deoghar in the light of

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 father of victim girl 'X'.

5. Put up this case after five weeks.

6. Let a copy of this order be sent to the Superintendent of

Police, Doeghar by FAX and be also handed over to the learned

counsel for the State for the needful.

(Sanjay Prasad, J.) Dated: 17.10.2025 Avinash/