SURENDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Kashyap, learned senior counsel for the petitioners in W.P.(Cr.) No. 02 of 2021, Mr. Prabhat Kumar Sinha, learned counsel for the petitioner in W.P.(Cr.) No. 47 of 2021], Ms Amrita Banerjee, learned A.C. to S.C.-V and Mr. P.C. Sinha, learned G.A.-III for the State and Mr. Indrajit Sinha assisted by Mr. Prashant Kumar Rai, learned counsel for the intervener (O.P. No. 5).

(2.) In both the cases, common FIR is under challenge and the facts in both the cases are similar and in that view of the matter with the consent of the parties, these petitions have been heard together at length.

(3.) It is pertinent to mention here that the intervener was made party in both the writ petitions, in spite of the opposition made by the learned counsel appearing for the petitioners by the order of this Court dtd. 5/1/2022.