Jharkhand High Court
Krishna Nand Pandey & Ors vs The State Of Jharkhand & Anr. ..... ... on 20 April, 2022
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 535 of 2015
Krishna Nand Pandey & Ors. .... ...Petitioners
Versus
The State of Jharkhand & Anr. ..... ...Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : None For the State : Mr. S.K. Srivastava, A.P.P.
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08/ Dated:-20.04.2022 This petition has been taken up through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
On repeated calls, nobody responded on behalf of petitioner.
It has been disclosed by the process server which has been recorded in order dated 11.01.2019 that O.P. No. 2 has died, pursuant to which petitioner was directed to file interlocutory application.
I.A. No. 3006 of 2022 has been filed for impleading the legal heirs of the O.P. No. 2- Late Krishna Yadav.
In para 7 of the said interlocutory application it has been disclosed that O.P. No. 2-Late Krishna Yadav left behind his wife Shobha Devi, two daughters namely, Khusbhu Kumari and Ruby Kumari and two sons namely, Prince Kumar and Chotu Kumar.
Daughters and sons of the O.P. No. 2 are minor and they are being represented through their mother-Shobha Devi.
Learned counsel for the petitioner shall array Shobha Devi in place of Late Krishna Yadav as O.P. No. 2 in the petition.
Let notice be issued upon the newly added O.P. No. 2 under registered cover with A/D as well as ordinary process for which requisites etc. must be filed within two weeks.
I.A. No. 3006 of 2022 stands disposed of. If the correction in the petition is not made out and requisites is not filed within the aforesaid period, this petition shall stand rejected without further reference to a Bench.
(Sanjay Kumar Dwivedi, J.) Satyarthi/-