Gandira Oraon vs The State Of Jharkhand
2022 Latest Caselaw 2750 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         (Criminal Revisional Jurisdiction)

                          Cr. Rev. No. 113 of 2015

Gandira Oraon                                                     ... Petitioner
                                      Versus
The State of Jharkhand                                        ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR For the Petitioner : Mr. Hadish Ansari, Advocate For the State : Mrs. Ruby Pandey, APP

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Order No. 07/Dated: 19th July 2022

Mrs. Ruby Pandey, the learned APP appears for the State. The petitioner has been convicted under sections 307, 326, 323 and 341 of the Indian Penal Code.

On the request of Mr. Hadish Ansari, the learned counsel for the petitioner, Gosai Oraon who is the informant of the case on whose statement Gumla PS Case No. 100 of 2009 was instituted is made party in the present proceeding as OP No. 2.

Let necessary correction be done in the memo of parties during the course of the day.

Issue notice to the newly added OP No. 2 under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within a period of two weeks by the petitioner.

With reference to the judgment in "Manjit Singh v. State of Punjab and another" (2020) 18 SCC 777 the learned counsel for the petitioner states that he shall be taking an effort to pursuade the petitioner to explore possibility of compromise between the parties so that the order of sentence can be modified by this Hon'ble Court.

Post this matter on 02nd September 2022.

(Shree Chandrashekhar, J.)

Tanuj/-