Kuljeet Singh @ Dibby vs The State Of Jharkhand And Anr
2025 Latest Caselaw 3934 Jhar

Jharkhand High Court

Kuljeet Singh @ Dibby vs The State Of Jharkhand And Anr on 13 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(Cr.) No. 335 of 2025
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                    Kuljeet Singh @ Dibby                                 ..... Petitioner(s).
                                                     Versus
                    The State of Jharkhand and Anr.         .......           Respondent(s).
                                                     ------
                           CORAM       :      SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. J.P. Jha, Sr. Advocate.

Mr. Aishwarya Prakash, Advocate.

             For the State               :    AC to AAG
                                              ........

6/13.06.2025:             This Court in WP(Cr.) No. 220 of 2018 and its analogous cases has held

that an order passed in a judicial proceeding in criminal case cannot be challenged under Article 226 of the Constitution.

Considering the aforesaid judgment, since the petitioner has challenged the order passed in a judicial proceeding by filing this writ petition under Article 226 of the Constitution, it is not maintainable.

In that view, learned senior counsel for the petitioner seeks permission to convert this petition into a petition under Section 528 BNSS.

Prayer is allowed.

Let necessary correction be made within two weeks. After fresh stamp reporting, list this case before appropriate Bench.

       Anu/-Cp3                                                                (ANANDA SEN, J.)