Aakarsh Arnav vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 959 Jhar

Jharkhand High Court

Aakarsh Arnav vs The State Of Jharkhand .... .... .... ... on 10 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 2063 of 2023
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Aakarsh Arnav .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opp. Party

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CORAM:HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Binod Kumar, Advocate For the State : Mr. V.K. Vashistha, Spl. P.P.

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Order No.08 Dated- 10.02.2026 I.A. No.1972 of 2026

Heard the parties.

Learned counsel for the petitioner submits that this interlocutory application has been filed with the prayer to implead the informant-victim as opposite party no.2 who due to inadvertence could not be made party to this criminal miscellaneous petition.

Considering the aforesaid facts, the prayer is allowed. The petitioner is directed to file a consolidated criminal miscellaneous petition incorporating the redacted copy thereof; within two weeks, failing which, this criminal miscellaneous petition shall stand dismissed without further reference to the Bench.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

Heard the parties.

Issue notice to opposite party no.2 by speed post as well as under process of the court for which requisites etc. must be filed within two weeks by the petitioner, failing which, this Criminal Miscellaneous Petition shall stand dismissed without further reference to the Bench.

Notice is made returnable within six weeks. In case, the requisites are filed, list this criminal miscellaneous petition after receipt of the service report of the notice issued to the opposite party no.2.

(Anil Kumar Choudhary, J.) 10.02.2026 Sonu/Gunjan-