Praveen Mandal vs State Of Jharkhand
2023 Latest Caselaw 4397 Jhar

Jharkhand High Court

Praveen Mandal vs State Of Jharkhand on 4 December, 2023

Author: Ananda Sen

Bench: Sanjaya Kumar Mishra, Ananda Sen

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
        Cr. Appeal (DB) No. 1117 of 2023
Praveen Mandal    ...    ...     ...   ...   ...   ...   Appellant
                  Versus
State of Jharkhand     ...         ...     ...     ...     ...   Respondent
                  With
            Cr. Appeal (DB) No. 1111 of 2023
Sukhdeo Mandal @ Sukdeo Mandal and another ...             Appellants
             Versus
State of Jharkhand     ...         ...     ...     ...     ...   Respondent
                  With
            Cr. Appeal (DB) No. 1147 of 2023
Krishna Mandal Mantu @ Mantu Mandal @ Krishna
Mandal and 3 others   ...        ...   ...   ...   ...   Appellants
                 Versus
The State of Jharkhand ...         ...      ...      ...     ...   Respondent
                   ---------
CORAM: SRI SANJAYA KUMAR MISHRA, C.J.

SRI ANANDA SEN, J.

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For the Appellants: Mr. B.M. Tripathi, Sr. Advocate Mr. Tarun Kumar, Advocate Ms. Neeharika Roy, Advocate For the State: Ms. Nehala Sharmin, A.P.P. (in 1117/23) Mr. Vineet Kumar Vashistha, A.P.P. (in 1111/23) Mr. Shailendra Kumar Tiwari, A.P.P.

---------

07/Dated: 04.12.2023

All the three appeals arise out of the same judgment. However,

the Advocate General's Office has assigned these three appeals to

three different counsels, namely, Ms. Nehala Sharmin, Mr. Vineet

Kumar Vashistha and Mr. Shailendra Kumar Tiwari.

It is apparently an inappropriate assignment of the work to the

counsel appearing for the State. For the same impugned judgment,

three different counsel are being engaged. Hence, we, hereby, advise

the office of the Advocate General that in such cases, instead of

assigning three different counsel, one counsel may be appointed, so

that there will be no loss of working hours for the learned counsel

appearing for the respondents.

It is also seen that two interim applications have been filed -

one in Cr. Appeal (DB) No. 1117 of 2023 and another in Cr. Appeal

(DB) No. 1111 of 2023. No interim application has been filed in

remaining Cr. Appeal (DB) No. 1147 of 2023.

Let the learned counsel appearing for the appellants in Cr.

Appeal (DB) No. 1147 of 2023 take instructions if the appellants want

to file application under Section 389(1) CrPC and if so advised, file the

same within five days.

As prayed, let the State file objection to application(s) under

Section 389(1) of the Code of Criminal Procedure, 1973, within 10

days hence.

List these matters on 18.12.2023.

(Sanjaya Kumar Mishra, C.J.)

(Ananda Sen, J.) Manoj/MM