Suresh Sao vs The State Of Jharkhand
2025 Latest Caselaw 1358 Jhar

Jharkhand High Court

Suresh Sao vs The State Of Jharkhand on 2 January, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (S.J) No. 1808 of 2004
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 Suresh Sao                                    ......Appellant
                        Versus
 The State of Jharkhand                        .......Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Ms. Juhi Kumari, Amicus Curiae For the State : Mrs. Nehala Sharmin, Spl.P.P.

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Order No: 15/ Dated: 02. 01.2025 Learned counsel for the appellant is directed to implead the Victim lady 'X' (name not disclosed in view of judgment Hon'ble Supreme Court) as Respondent no. 2 in this case in course of the day.

2. Learned Special P.P is directed to get served notice of this appeal upon the Victim lady through Superintendent of Police, Palamu 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 shall file affidavit in this regard through the concerned Police Station regarding service of notice upon the victim lady 'X'.

3. Put up this case after six weeks.

4. In the meantime, learned counsel for the State must file necessary affidavit.

5. Let a copy of this order be sent to the Superintendent of Police, Palamu by FAX and be also handed over to the learned Spl.P.P for the needful.

(Sanjay Prasad, J.) Avinash/