Jharkhand High Court
Hirdesh Kumar Rai @ Kallu vs The State Of Jharkhand .. ... Opp. ... on 8 March, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1643 of 2018
Hirdesh Kumar Rai @ Kallu ............ Petitioner(s).
Versus
The State of Jharkhand .. ... Opp. Party(s).
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) :Mr. Jitendra Nath Upadhyay, Advocate.
For the State :A.P.P.
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02/08.03.2018: Learned counsel for the petitioner is permitted to implead the informant
as Opp. Party No. 2 in this case in course of the day.
Issue notice to newly added Opp. Party No. 2, for which, requisites etc. under registered cover with A/D as well as ordinary process must be filed within a week, failing which, this application shall stand rejected without further reference to a Bench.
List this case after eight weeks.
In the meantime, the petitioner, namely, Hirdesh Kumar Rai @ Kallu is directed to be released on provisional bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate, 1 st Class, Jamshedpur, in connection with Mango P.S. Case No. 309 of 2017, corresponding to G.R. No. 2885 of 2017 .
Anu/-C.P.-3 (ANANDA SEN , J.)