Kanupriya Chawla vs The State Of Jharkhand
2023 Latest Caselaw 3873 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. Appeal (DB) No.1175 of 2023
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Kanupriya Chawla .... .... 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. Gaurav, Advocate For the State : Mr. Shashi Kr. Verma, APP

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03/Dated: 10.10.2023

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

may be impleaded as party-respondent.

2. Mr. Gaurav, learned counsel appearing for the appellant, upon

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

informant 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, for which, requisites etc.

under ordinary process as well as registered cover with A/D must be filed

within one week.

5. Notice is made returnable on 12.12.2023.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.)

Rohit/-