Shakuntala Devi vs The State Of Jharkhand
2024 Latest Caselaw 974 Jhar

Jharkhand High Court

Shakuntala Devi vs The State Of Jharkhand on 31 January, 2024

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Appeal (S.J) No.248 of 2004
      Shakuntala Devi                           ......            Appellant
                            Versus
      The State of Jharkhand                 .......             Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. P.P.N. Roy, Sr. Advocate : Ms. Kavita Kumari, Advocoate For the State : Mr. Sardhu Mahto, APP For the CBI : Mr. Nitish Parth Sarthi, A.C to Addl.SGI

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st 11/Dated:31 January, 2024

It appears that learned counsel for the appellant has filed the present case by impleading the State of Jharkhand as respondent in this case instead of C.B.I though the judgment and sentence dated 21.01.2004 has been passed in R.C. Case No.22(A)/95 (R) by the learned Special Judge, C.B.I, Ranchi .

Under the circumstances, learned counsel for the appellant is directed to implead the C.B.I as respondent no.2 in this case.

Mr. Nitish Parth Sarthi, learned A.C to learned Addl. SGI appears on behalf of the C.B.I submitted that Mr. Anil Kumar, learned Addl. SGI will appear in this case on behalf of the C.B.I and prays for supply of the paper book.

Under the circumstances, office is directed to furnish the paper book of this appeal along with all relevant documents to the learned Addl.SGI on payment of cost.

Put up this case after four weeks.

(Sanjay Prasad, J.) Saket/-