NAZAM ANSAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing of the order dtd. 30/3/2022 passed in Criminal Revision No.50 of 2018 passed by learned Additional Sessions Judge-III, Godda, whereby he has been pleased to reject the application dtd. 22/3/2022 filed by the petitioners for adding their names as Opp.Parties.

(2.) The learned counsel for the petitioners submits that the learned Additional Sessions Judge-III, Godda has not appreciated the fact that the petitioners are the legal heirs/successors of Budhu Mian. She submits that under 145 Cr.P.C proceeding the order has been passed in favour of the first party namely Jagdish Ansari. She submits that after Sec. 145 Cr.P.C proceeding order, Pratap Ray and others have moved before the learned court in Cr.Revision No.50 of 2018 and in that petition these petitioners have filed the petition dtd. 22/3/2022 for adding their names as Opp. Parties in the said proceeding which has been rejected. She further submits that the learned court has not appreciated the fact that the petitioners are also legal heirs/successors of Budhu Mian.

(3.) Mr. Devesh Krishna, the learned counsel for the respondent State submits that the learned court has rightly rejected the petition and before the learned S.D.O the petitioners have not filed any petition and they were not able demonstrate before the learned revisional court that they are legal heirs/successors of Budhu Mian.