Binod Kumar Dangi vs The State Of Jharkhand
2025 Latest Caselaw 6215 Jhar

Jharkhand High Court

Binod Kumar Dangi vs The State Of Jharkhand on 26 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No.163 of 2009
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Binod Kumar Dangi ......Appellant Versus The State of Jharkhand ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Lukesh Kumar, Advocate For the State : Mr. A.K. Sinha, APP ......

Order No.04/26.09.2025 Learned counsel for the appellant is directed to implead the victim girl X through her father as Respondent No.2 in this case in course of the day.

2. Issue notice to the newly added Respondent No.2 by speed post with A/D and for which, requisites etc. must be filed within two weeks' after vacation, failing which this Criminal Appeal shall dismissed without further reference to the Bench.

3. Learned A.P.P. is further directed to get served notice of this Criminal Appeal upon the Informant through the Superintendent of Police, Chatra 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 Informant.

4. Put up this case after six (06) weeks after vacation, if requisites are filed.

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

(Sanjay Prasad, J.) Dated 26.09.2025 Nishant/-