Mukesh Sah vs The State Of Jharkhand
2025 Latest Caselaw 6576 Jhar

Jharkhand High Court

Mukesh Sah 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 (SJ) No. 885 of 2025
                                     ....

           Mukesh Sah                                       ... Appellant
                               Versus
           1. The State of Jharkhand
           2. Victim Girl- X through her father             ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. SAbyasanchi, Advocate For the State : Mr. Bishambhar Shastri, A. P. P. .....

05/17.10.2025 Learned counsel for the appellant is directed to implead the victim girl-X through her Natural Guardian/Father as respondent no. 2 in course of the day.

2. Learned counsel for the State is directed to get served the notice to the Natural Guardian/Father of the victim girl-X through Superintendent of Police, Sahibganj 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.

3. Call for the the neatly typed copy of the case diary and the statement of the victim girl recorded under Section 164 of the Cr. P. C. and the medical report of the victim girl.

4. Put up this case after five weeks.

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

(Sanjay Prasad, J.) Dated 17.10.2025 Kamlesh/