Randhir Kumar Bauri vs The State Of Jharkhand
2023 Latest Caselaw 3525 Jhar

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                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (DB) No. 1014 of 2023
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Randhir Kumar Bauri ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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

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For the Appellant : Mr. Mukesh Kumar, Advocate For the Respondent : Mr. S.K. Dubey, APP

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Order No. 05 : Dated 15th September, 2023

1. Learned A.P.P. appearing for the State by referring to the

judgment rendered by Hon'ble Apex Court in Jagjeet Singh & Ors

Vs. Ashish Mishra @ Monu & Anr. [(2022) 9 SCC 321] and X Vs.

State of Maharashtra and Another reported in 2023 SCC OnLine

SC 279 has submitted that informant may be added as party-

respondent.

2. Upon this, learned counsel for appellant has sought for leave of

this Court to implead informant as party respondent in the array of

respondent.

3. Prayer is allowed.

4. Let necessary addition in cause time of memo of appeal be

made by learned counsel for the appellant in course of day.

5. Issue notice upon respondent no. 2, both by registered post

with A/D and ordinary process, for which requisites etc. must be filed

within a week.

6. Notice is made returnable by 10.11.2023.

7. List this case on 10.11.2023.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) Alankar/-