(Abdul Kabir vs . State Of Jharkhand )
2025 Latest Caselaw 4245 Jhar

Jharkhand High Court

(Abdul Kabir vs . State Of Jharkhand ) on 24 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P.(Cr.) No. 305 of 2025
                              (Abdul Kabir Vs. State of Jharkhand )
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                      CORAM        :      SRI ANANDA SEN, J.

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For the petitioner(s): Mr. A. Allam, Sr. Advocate.

M/s Faisal Allam and Sushmita Kumari, Advocates. For the State: Ms. Nirupama, AC to Sr. SC-II

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4/24.06.2025: The counsel for the petitioner submits that in view of judgment passed by this Court in WP(Cr.) 220 of 2018, writ petition filed challenging a judicial order under Article 226 of the Constitution is not maintainable. He submits that liberty has already been granted to the petitioners, who have filed such petitions, to convert the respective petitions to one under Section 528 of the BNSS.

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/-                                                                  (ANANDA SEN, J.)