Raju Mahato vs The State Of Jharkhand
2025 Latest Caselaw 5769 Jhar

Jharkhand High Court

Raju Mahato vs The State Of Jharkhand on 12 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No.85 of 2009
                                     ....

            Raju Mahato                                    ......Appellant
                                     Versus
            1. The State of Jharkhand
            2. X (Victim Lady)                             ......Respondents
                                   -----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. D.K. Karmakar, Advocate For the State : Mr. V.S. Sahay, APP ......

th Order No.07/12 September 2025 Learned counsel for the appellant has submitted that he is not in touch with the appellant since long.

2. Learned counsel for the appellant is directed to implead the informant as the Respondent No.2 in this case in course of the day.

3. Office is directed to issue notice to the appellant by Speed Post with A/D.

4. Learned A.P.P. is directed to get served notice of this Criminal Appeal upon the victim girl "X" through the Senior Superintendent of Police, Jamshedpur, 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 Notification No.23/2023/R&S/JHC dated 20.12.2023 of the Jharkhand High Court and shall file an affidavit with regard to service of notice upon the victim girl "X".

5. Put up this case on 04th November 2025.

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

(Sanjay Prasad, J.) Nishant/-