Ganesh Pramanik vs The State Of Jharkhand
2026 Latest Caselaw 132 Jhar

Jharkhand High Court

Ganesh Pramanik vs The State Of Jharkhand on 9 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No.1053 of 2025
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Ganesh Pramanik ......Appellant Versus

1.The State of Jharkhand

2. Victim ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Rohan Mazumdar, Advocate For the State : Mrs. Vandana Bharti, APP ......

th Order No.02/09 January 2026

1. 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, 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 girl "X" and also directed to produce the neatly typed copy of the Case Diary.

2. Call for neatly typed copy of Case Diary and Medical Report of the victim girl as well as Statement of Victim girl recorded under Section 164 of Cr.PC and medical report.

3. Put up this case on 16th February 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 09.01.2026 Nishant/-