Ashok Kumar Gupta vs The State Of Jharkhand
2022 Latest Caselaw 1825 Jhar

          IN          THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 415 of 2022
              Ashok Kumar Gupta                              .....   ...     Petitioner
                                   Versus
      1. The State of Jharkhand.
      2. Vikash Sao
      3. Krishna Sao @ Kishun Sao
      4. Shivshankar Sao
      5. Binod Sao
      6. Manoj Sao
      7. Tinku Sao
      8. Sulochana Devi                               ..... ...     Opposite Parties
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Santosh Kumar Soni, Advocate. For the State : Mr. Shiv Shankar Kumar, A.P.P.

------

03/ 05.05.2022 Heard Mr. Santosh Kumar Soni, learned counsel appearing for the petitioner and Mr. Shiv Shankar Kumar, learned A.P.P. for the State.

This petition has been filed by the informant on the ground that the chargesheet has not been submitted under Sections 307 and 354 of the Indian Penal Code, however, ingredients of those Sections are available in the FIR.

The Court below has taken the cognizance for the offences under Sections 147, 148, 149, 323, 324, 504, 506 of the Indian Penal Code.

In view of Section 216 of the Cr.P.C., any charge can be altered at any stage before pronouncement of the judgment.

This petition is misconceived. The petitioner may demonstrate his case at the appropriate stage.

As such this petition is disposed of.

(Sanjay Kumar Dwivedi, J.) Amitesh/-