Indrajeet Singh vs The State Of Jharkhand & Anr
2023 Latest Caselaw 3719 Jhar

IN THE       HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. Revision No. 320 of 2015
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Indrajeet Singh ...... .... Petitioner(s) Versus The State of Jharkhand & Anr. ..... .... Opp. Parties

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CORAM : HON'BLE MR. JUSTICE AMBUJ NATH

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For the Petitioner(s)      : Mr. Akhouri Avinash Kumar, Advocate
For the State              : Mr. Tapas Roy, A.P.P
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14/ Dated 04.10.2023

Mr. Akhouri Avinash Kumar, learned counsel for the petitioner has submitted that petitioner has died and none of his legal heirs have approached to become the party in this revision application.

The deceased petitioner had filed this revision application against the judgment of conviction and order of sentence in a case under Section 138 of the N.I. Act.

As the deceased petitioner was ordered to compensate the opposite party No.2 by paying Rs.90,000/- by way of compensation, the right of opposite party No.2 is not extinguished by his death and the same can be realized from the estate of the deceased petitioner, if this revision application is not allowed.

Accordingly, Ms. Sharda Kumari is appointed as Amicus Curiae in this case to assist this Court for final adjudication in this revision application.

List this case on 22.11.2023.

Let the name of Ms. Sharda Kumari as Amicus Curiae in this case be reflected in the cause list.

BS/                                                            (Ambuj Nath, J.)