Shiv Charan Sahu vs The State Of Jharkhand & Anr
2021 Latest Caselaw 2178 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Appeal (SJ) No. 474 of 2020
               Shiv Charan Sahu                             ...     ...       Appellant
                                              Versus
               The State of Jharkhand & Anr.                 ...    ...       Respondents
                                              ---

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---

For the Appellant : Ms. Vani Kumari, Adv.

               For the State                   : APP
                                              ---

The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

---

04/02.07.2021: Call for the report from the court below as to why the order has been passed by the court of learned Additional Sessions Judge-cum-Special Judge, Simdega, even allegation suggests that the case should have been handled by the Special Judge, POCSO Act.

It further appears that since the case has been handled by the court of learned Additional Sessions Judge-cum-Special Judge, Simdega, the victim/Respondent No.2 has been made accused, which is against the mandate of various judgments passed by the Hon'ble Supreme Court.

The report must be reached to this Court within two weeks. List this case thereafter.

(Rajesh Kumar, J.)

Ravi-