Lalu Paswan @ Sonu Kumar Paswan @ ... vs The State Of Jharkhand
2023 Latest Caselaw 4006 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Appeal (D.B.) No.1210 of 2023
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Lalu Paswan @ Sonu Kumar Paswan @ Lalu ..... Appellant Versus The State of Jharkhand ..... Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellant : Mr. Shailesh Kr. Singh, Advocate For the Respondent : Mr. Vineet Kr. Vashistha, APP Mr. M.B.Lal, Advocate

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            Order No. 04/Dated 16        th
                                              September, 2023

1. Heard Mr. Shailesh Kr. Singh, learned counsel appearing for

the appellant and Mr. Vineet Kr. Vashistha, leaned Additional Public

Prosecutor has sought for time to file objection to this interlocutory

application for fresh legal issues have been raised therein.

2. Mr. M.B.Lal, learned counsel has submitted that he has filed

Vakalatnama to represent the informant.

3. We on consideration of the judgment rendered by the

Hon'ble Apex Court in the case of Jagjeet Singh & Ors. versus

Ashish Mishra @ Monu & Anr, reported in (2022) 9 SCC 321 is of

the view that the informant is required to be heard.

4. Accordingly, learned counsel appearing for the appellant is

directed to serve the copy of the appeal along with the application

filed under section 389 (1) Cr. P.C. to Mr. M.B.Lal, learned counsel.

5. As prayed on behalf of the Sate and the learned counsel for

the informant, put up this case on 04.12.2023.

(Sujit Narayan Prasad, J.)

(Deepak Roshan, J.) Fahim/Amardeep/