Shashank Sahay @ Shasank Sahay vs The State Of Jharkhand
2026 Latest Caselaw 614 Jhar

Jharkhand High Court

Shashank Sahay @ Shasank Sahay vs The State Of Jharkhand on 2 February, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (SJ) No.939 of 2025
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Shashank Sahay @ Shasank Sahay ......Appellant Versus

1.The State of Jharkhand

2. Mira Kumari ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Himanshu Shekhar, Advocate For the State : Ms. Mahua Palit, APP For the Resp. No.2 : Mr. Satyam Kumar, Advocate ......

nd Order No.04/02 February 2026

1. It appears that the Informant has not filed the objection despite passing of order dated 14.01.2026 passed by this Court and informed that the Informant could not could not due to illness.

2. It appears that legible copy of deposition of witnesses has not been sent rather the same are blurred.

3. It also appears from the Office Clerks of the learned Trial Court are negligent for not sending such Lower Court Record in which the various pages are faint.

4. Under the circumstances, call for explanation from learned Court below for not sending the legible copy of the evidence of the witnesses.

5. Call for the original Trial Court records from learned Trial Court i.e. the Court of Vaishaly Srivastava, learned Additional Sessions Judge-VII-cum-Spl. (Crime Against Women, East Singhbhum, Jamshedpur in connection with P.S. Case No.Sonari P.S. Case No.66/2017.

6. Learned Trial Court shall keep the legible copy of lower Court Record with itself and the original lower Court Records will be sent to the learned Trial Court after disposal of I.A. No.14134 of 2025.

7. Put up this case on 18th February 2026.

8. Let a copy of this order be sent to the learned Registrar (Judicial) and learned Court below for the needful.

(Sanjay Prasad, J.) Dated 02.02.2026 Nishant/-