Paro Devi vs The State Of Jharkhand
2022 Latest Caselaw 5125 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Criminal Revisional Jurisdiction)
                     Criminal Revision No. 691 of 2015
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Paro Devi                                       ...         ...    Petitioner
                                Versus
1. The State of Jharkhand
2. Shiv Ram                                           ...   ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

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For the Petitioner : Mr. A.K. Kashyap, Sr. Advocate Mr. Pratiyush Gupta, Advocate For the State : Mr. Santosh Kumar Shukla, APP For OP No.2 : Ms. Madhu Priya, Amicus For 'Ram Nath Bhuiyan' : Mr. Baban Prasad, Advocate

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Order No. 08/ Dated: 16th December 2022

The learned Amicus and Mr. Pratiyush Gupta, the learned assisting counsel to Mr. A.K. Kashyap, the learned senior counsel for the petitioner have tendered copies of list of dates and short synopsis.

Taken on record.

The learned Amicus has drawn attention of the Court to the evidence of the doctor who examined PW3 and PW7 who are the victims, to submit that no interference is required with the judgment under challenge.

Mr. Baban Prasad, the learned counsel appears and states that he intends to file an application seeking permission to array Ram Nath Bhuiyan as a party in the present proceeding. The learned counsel states that he has already filed his Vakalatnama.

Though Shiv Ram who is one of the victims has already been made party in the present proceeding and now he is represented through Ms. Madhu Priya, the learned Amicus, on the request of Mr. Baban Prasad, the learned counsel, Ram Nath Bhuiyan is added as OP No.3.

Let necessary corrections be done during the course of the day, with red ink.

For further consideration, post this matter on 13th January 2023.

(Shree Chandrashekhar, J.) R.K.