Sakila Bibi vs The State Of Jharkhand ..... Opp. Party on 2 August, 2018

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Jharkhand High Court

Sakila Bibi vs The State Of Jharkhand ..... Opp. Party on 2 August, 2018

Bench: Anant Bijay Singh

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      A.B.A. No. 4233 of 2018
     1. Sakila Bibi
     2.Sher Mohammad Ansari @ Hajmola @ Badka @ Sher
     Mohammad                                ..... Petitioners
                             Versus
     The State of Jharkhand                  ..... Opp. Party
                              ---------

CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH

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For the Petitioner : Mr. D.K.Chakraverty, Advocate.

     For the State           : A.P.P.
                          ---------
02/Dated: 02/08/2018

Learned counsel for the petitioner is directed to add the informant as O.P.No.2 and victim as O.P.No.3 and to take steps for issuance of notice upon O.P.Nos.2 & 3, for which requisites etc. must be filed within two weeks under both process.

List this case on 10.10.2018. On that date all the parties are directed to remain physically present before this Court, so that in their presence possibility for framing of rehabilitation scheme for O.P.No.3 may be explored.

In the meantime office is directed to call for the case diary from the court concerned.

Till then, no coercive steps shall be taken against the petitioner in connection with Marafari P.S. Case No.27/18, corresponding to G.R.No.681/2018, pending in the court of Addl. Sessions Judge-1st -Cum-Special Judge-cum-FTC at Bokaro.

(Anant Bijay Singh, J.) fahim/

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