Kedar Nath Mahto And Ors vs The State Of Jharkhand
2026 Latest Caselaw 842 Jhar

Jharkhand High Court

Kedar Nath Mahto And Ors vs The State Of Jharkhand on 6 February, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No.1107 of 2025
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Kedar Nath Mahto and Ors. ......Appellants Versus

1.The State of Jharkhand

2. Victim/Informant ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Rajesh Kumar, Advocate For the State : Mr. Rakesh Ranjan, APP ......

th Order No.02/06 February 2026

1. Learned A.P.P. is directed to get served notice of this Criminal Appeal upon the victim Lady through the Senior Superintendent of Police, Ranchi, 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 Lady.

2. Call for the legible scanned copy of the Lower Court Records and alongwith neatly typed copy of Case Diary as well as medical report and Statement of Victim lady recorded under Section 164 of Cr.PC.

3. Put up this case on 17th March 2026.

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

(Sanjay Prasad, J.) Dated 06.02.2026 Nishant/-