Kanhaiya Sonar vs The State Of Jharkhand
2026 Latest Caselaw 356 Jhar

Citation : 2026 Latest Caselaw 356 Jhar
Judgement Date : 21 January, 2026

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Jharkhand High Court

Kanhaiya Sonar vs The State Of Jharkhand on 21 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (SJ) No.173 of 2016
                        ....

1. Kanhaiya Sonar,

2. Sanatan Sonar,

3. Bishwanath Sonar ......Appellants Versus

1.The State of Jharkhand

2.Victim X ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Gopal K. Sinha, Advocate Mr. Ashish Kumar, Advocate For the State : Mr. Pankaj Kr. Mishra, A.P.P ......

st Order No.05/21 January 2026

1. This Criminal appeal has been wrongly listed today before this Court under the heading of "Orders" instead of "Hearing".

It has been informed that notice is published regarding listing of this case 'For Hearing' today.

2. It appears that while admitting this appeal on 09.03.2016 by the Co-ordinate Bench (Justice Mr. Ravi Nath Verma, as then His Lordship was) of this Court, that a direction was given for issuance of notice upon the Informant but the notice had not been issued upon the Informant by the Office.

3. Under the circumstances, learned counsel for the appellant is directed to implead the Victim X as Respondent No.2 by red ink in this case in course of the day.

4. Learned A.P.P. is directed to get served notice of this Criminal appeal upon the guardian/legal guardian of victim X through the Superintendent of Police, Giridih 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 Guardian of victim X.

5. Put up this case on 17th February 2026.

6. In the meantime, Learned APP is directed to get served a notice of this Criminal Appeal upon the Victim Girl X through the Officer- In-charge of the concerned Police Station and shall file an affidavit separately with regard to the service of notice upon the Victim Girl X.

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

(Sanjay Prasad, J.) Dated 21.01.2026 Nishant/-