MD. MAQBOOL ANJUM AND ORS. Vs. MD. HALIM AND ORS.

JUDGEMENT

(1.) Heard the learned Advocate. This application has been filed against an order dated 10.8.1985 passed by Magistrate in a proceeding under Sec. 145of the Code of Criminal Procedure, by which the learned Magistrate has ordered for addition of the State of Bihar as a party to the proceeding.

(2.) The learned Advocate contends that the learned Magistrate has no jurisdiction to add any one as a party in the said proceeding when the same has already commenced and according to his contention, the impugned order is bad in law.

(3.) I do not agree and I am of the view that if any party, whose interest is affected or makes a bona fide case of claim over the land in dispute, can very well be added as party at any stage of the proceeding before the proceeding finally terminates.