NAWAL KISHORE JHA Vs. STATE

JUDGEMENT

(1.) This pronouncement has been done through hybrid mode.

(2.) In the present petition, the role of the High Court in the appointment of Additional Public Prosecutors (hereinafter, 'APP/APPs') under Sec. 24(1) of the Code of Criminal Procedure (hereinafter, 'CrPC') has been called in question.

(3.) The Petitioner-Mr. Nawal Kishore Jha, an Advocate enrolled since 1998, has filed the present petition, seeking directions to place his candidature before the Full Court, and approval of his empanelment/nomination as an APP. Background