Santosh Oraon vs The State Of Jharkhand
2025 Latest Caselaw 5468 Jhar

Jharkhand High Court

Santosh Oraon vs The State Of Jharkhand on 2 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. Appeal (S.J) No. 728 of 2025
      1.Santosh Oraon
      2.Sanjay Oraon                     ......              Appellants
                            Versus
      The State of Jharkhand            .......          Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Altamash Khan, Advocate For the State : Mr. Sanat Kumar Jha, APP

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nd 05/Dated:02 September, 2025

The APP is directed to get served notice of this Criminal Appeal upon the father of the Victim Girl-X through the Superintendent of Police, Lohardaga 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 upon the Guardian of Victim Girl-X.

2. Learned APP is also directed to produce the neatly typed copy of the case diary and the medical report of the Victim girl and the statement of Victim girl recorded under Section 164 Cr.P.C.

3. Put up this case after four weeks.

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

(Sanjay Prasad, J.) Saket/-