Ranadip Ghoshal vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 854 Jhar

Jharkhand High Court

Ranadip Ghoshal vs The State Of Jharkhand ... Opposite ... on 6 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.631 of 2025
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    Ranadip Ghoshal                     ...     Petitioner
                              Versus
    The State of Jharkhand             ...     Opposite Party
                               ------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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      For the Petitioner        : Mr. H.K. Shikarwar, Advocate
      For the State             : Mr. Pankaj Kumar, P.P.
      For the Informant         : Mr. Rahul Lamba, Advocate
                                       ------
     Order No:-04 Dated:-06-02-2026
           I.A. No.4994 of 2025
           Heard the parties.

Learned counsel for the petitioner submits that this interlocutory application has been filed with the prayer to implead the intervener as opposite party, as the intervener is the victim of the criminal offences committed by the petitioner along with co-accused persons, pursuant to which a huge amount of money of the intervener of Rs.3,31,84,780/- has been misappropriated by the petitioner along with co-accused. It is next submitted that the intervener is a necessary party to this Cr.M.P. as he will be affected by the final order passed in this Cr.M.P., hence, it is submitted that the intervener be impleaded as opposite party of this Cr.M.P. Considering the aforesaid facts, prayer is allowed. Registry is directed to implead the intervener as opposite party no.2 in the cause title of this Cr.M.P. with red ink.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

Perusal of the record reveals that vide order dated 04.12.2025, time was granted to the petitioner subject to deposit of Rs.1,000/- by the petitioner with the Jharkhand State Legal Services Authority (JHALSA) and today also learned counsel for the petitioner again prays for time.

Prayer for time is allowed subject to deposit of Rs.2,000/- by the petitioner with the Jharkhand State Legal Services Authority (JHALSA) within four weeks from the date of this order, failing which, this case shall stand dismissed without further reference to the Bench.

List this case after eight weeks, in case, the petitioner files the proof of deposit of Rs.2,000/- by the petitioner with the Jharkhand State Legal Services Authority (JHALSA) within four weeks from the date of this order.

(Anil Kumar Choudhary, J.) 06/02/2026 Abhiraj/