Amarjeet Brahapuriya vs The State Of Jharkhand
2023 Latest Caselaw 3609 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Appeal (DB) No. 945 of 2023
                                        With
                               I.A. No. 6484 of 2023
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Amarjeet Brahapuriya ... ... 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. Arjun Narayan Deo, Advocate For the Respondent : Mrs. Shweta Singh, APP

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st 09/Dated: 21 September, 2023

I.A. No. 6484 of 2023 :

Learned Additional Public Prosecutor appearing for the respondent-State has submitted based upon the judgment rendered by the Hon'ble Apex Court that the victim is necessary party to be heard before passing order.

Mr. Arjun Narayan Deo, learned counsel for the appellant, on this, seeks leave of this Court to implead the victim-P.W.-3, namely, Sulochna Devi, as party to the instant appeal.

Let necessary addition be made in course of the day.

Let notice be issued upon the newly added respondent both the under registered cover with A/D as well as ordinary process, requisites for which to be filed within a week.

Notice is made returnable on 09.11.2023.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) Saurabh/-