Ghanshyam Jamuda vs The State Of Jharkhand
2025 Latest Caselaw 5469 Jhar

Jharkhand High Court

Ghanshyam Jamuda 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. 1150 of 2008
                           ....

Ghanshyam Jamuda ......Appellant Versus

1. The State of Jharkhand

2. Ms. X ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mrs, J. Mazumdar, Advocate For the State : Mr. Tarun Kumar, A.P.P ......

Order No: 05/Dated: 02.09.2025 It appears that while granting bail to the appellant by the

Co-ordinate Bench (Justice D.K Sinha, as then his Lordship was)

of this Court on 05.01.2009, notice was not issued upon the

informant/victim girl.

2. Under the circumstances, learned counsel for the appellant

is directed to implead the victim girl 'X' as Respondent No. 2 in

this case in course of the day.

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

notice of this Criminal Appeal upon the victim girl "X" through

Superintendent of Police, Chaibasa 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 victim girl "X".

4. Put up this case after six weeks.

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

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

counsel for the State for the needful.

(Sanjay Prasad, J.) Avinash/