Arunjay Narayan Sinha vs The State Of Jharkhand
2023 Latest Caselaw 1623 Jhar

Citation : 2023 Latest Caselaw 1623 Jhar
Judgement Date : 17 April, 2023

Jharkhand High Court

Arunjay Narayan Sinha vs The State Of Jharkhand on 17 April, 2023

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Revision No. 803 of 2016
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Arunjay Narayan Sinha ... Petitioner Versus

1. The State of Jharkhand

2. Sripati Singh ... Opposite Parties

CORAM : HON'BLE MR. JUSTICE AMBUJ NATH

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        For the Petitioner       : Mr. Deepankar, Advocate
        For the State           : A.P.P.
        For the O.P. No.2       : Mr. R. R. Tiwary, Advocate
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07/17.04.2023.
           I.A. No.895/2022

Learned counsel for the opposite party No.2 seeks permission to withdraw this interlocutory application.

Prayer is allowed.

Accordingly, this Interlocutory Application is dismissed as withdrawn.

I.A. No.799/2022 This interlocutory application has been filed on behalf of the Sanju Singh wife of opposite party No.2 Sripati Singh with the prayer that original opposite party No.2 Sripati Singh has died and she may be added as fresh opposite party No.2 in this case.

The petitioner Arunjay Narayan Sinha has challenged the legality, correctness and propriety of judgment dated 13.04.2016 passed by Sri Raghubir Dayal, learned Additional Sessions Judge-VII, Palamau at Daltonganj, whereby and wherein the learned Additional Sessions Judge-VII, Palamau at Daltonganj dismissed the appeal passed by the then learned Judicial Magistrate, 1 st Class, Palamau at Daltonganj in C.P. Case No.423/2005, holding the petitioner guilty of offence under Section 138 of the N.I. Act. The petitioner was sentenced to undergo simple imprisonment for six months and pay of fine of Rs.5,000/- and was directed to pay compensation of Rs.20 lacs to the opposite party No.2.

As the cause of action against the petitioner is still surviving even after death of the original opposite party No.2. Sanju Singh is directed to be impleaded as opposite party No.2.

I.A. No.799/2022 is allowed.

List this case after two weeks.

(Ambuj Nath, J.) Jay/-