SYED IQBAL HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner prays for and is permitted to implead "the Deputy Commissioner, Ranchi" and "the Senior Superintendent of Police, Ranchi" as respondent nos. 9 and 10 respectively in the present writ petition.

(2.) Necessary insertion in the cause title of the writ petition be made by the counsel for the petitioner in course of the day.

(3.) Since, Mr. Jai Prakash, learned A.A.G.-IA, already appears on behalf of the respondent-State of Jharkhand, there is no need to issue notice to the newly impleaded respondents in this case.