Chandrashekhar Lohra @ ... vs The State Of Jharkhand
2023 Latest Caselaw 3747 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Appeal (DB) No.179 of 2023
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Chandrashekhar Lohra @ Chandrashekhar Lakra .... .... Appellant Versus The State of Jharkhand .... .... Respondent

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mr. A.K. Chaturvedy, Advocate For the State : Mrs. Kumari Rashmi, A.P.P.

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05/Dated: 05.10.2023

1. Learned APP appearing for the respondent-State, in view of the

judgment rendered by the Hon'ble Apex Court in the case of Jagjeet

Singh & Ors. Vrs. Ashish Mishra @ Monu &

Anr., reported in [(2022) 9 SCC 321 has submitted that the

informant/prosecutrix, P.W.9, may be impleaded as party-respondent.

2. Mr. A.K. Chaturvedy, learned counsel appearing for the appellant,

upon such submission, has sought for leave of this Court to implead

P.W.9 as party-respondent to the instant appeal.

3. Accordingly, let necessary addition be made in the array of

respondent, in course of the day.

4. Let notice be issued upon the informant/prosecutrix, for which,

requisites etc. under ordinary process as well as registered cover with A/D

must be filed within one week.

5. List this case after appearance of the informant/prosecutrix.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.)

Rohit/-