Sheikh Sajid @ Shekh Sajid vs The State Of Jharkhand
2024 Latest Caselaw 8806 Jhar

Jharkhand High Court

Sheikh Sajid @ Shekh Sajid vs The State Of Jharkhand on 4 September, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

            IN THE HIGH COURT OF JHARKHAND, RANCHI
                               Cr. A. (SJ) No. 353 of 2024
            Sheikh Sajid @ Shekh Sajid                        ...Appellant
                                    Versus
            The State of Jharkhand                            ...Respondent
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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. Deepak Sahu, Advocate For the Respondent : Mrs. Lily Sahay, Advocate

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02/Dated: 04.09.2024 Heard the learned counsel for the appellant as well as the learned counsel for the respondent.

2. Issue notice to the victim 'X' through her guardian by the Superintendent of Police, Dhanbad informing that the Cr. Appeal No. (SJ) No. 353 of 2024 is to be taken up on 25.09.2024. Copy of the memo of criminal appeal be provided to the Superintendent of Police, Dhanbad for taking necessary steps in this regard. The Superintendent of Police, Dhanbad is directed to take steps in the light of the judgment of the Hon'ble Supreme Court in "Nipun Saxena and another v. Union of India and others" (2019) 2 Supreme Court Cases 703. The victim 'X' is directed to appear through counsel on the next date.

3. The learned counsel for the State is directed to file counter affidavit regarding noticing the victim 'X'.

4. Put up this case on 25.09.2024.

5. In the meanwhile, let a scanned copy of the lower court record be called for from the concerned court.

6. Let a copy of this order be given to the learned counsel for the State.

(Ratnaker Bhengra, J.) MM

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