Rohit Kumar Yadav vs State Of Jharkhand
2025 Latest Caselaw 5523 Jhar

Jharkhand High Court

Rohit Kumar Yadav vs State Of Jharkhand on 4 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Criminal Appeal (S.J.) No. 713 of 2025
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Rohit Kumar Yadav ..... Appellant Versus

1. State of Jharkhand

2. X ..... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Aman Kr. Rahul, Advocate Mr. Anant Vikram, Advocate Mr. Sachin Kr. Verma, Advocate For the State : Mr. Subodh Kr. Dubey, A.P.P.

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02/04.09.2025 Learned counsel for the appellant is directed to implead the victim girl X (Who is a major girl) as Respondent No.2 in this case during the course of the day.

2. Learned A.P.P. is directed to get served the Notice of this appeal through the Senior Superintendent of Police, Ranchi upon the victim girl 'X' in the light of the judgment of the Hon'ble Supreme Court in the case of "Nipun Saxena and another v. Union of India and others" reported in (2019) 2 Supreme Court Cases 703 and Notification No. 23/2023/R&S/JHC dated 20.12.2023 of the Jharkhand High Court and shall file affidavit with regard to service of Notice on the Victim Girl 'X'.

3. Call for the neatly typed copy of the Case Diary, statement of the victim girl recorded under Section 183 B.N.S.S. and medical report of the victim girl from the learned Court below.

4. Put up this case after Four (04) weeks.

5. Let a copy of this order be sent to the Office of the Senior Superintendent of Police, Ranchi by Fax and also be handed over to the learned A.P.P. for the needful.

(Sanjay Prasad, J.) s.m.