Girindra Kumar Singh @ Gindra Kumar ... vs The State Of Jharkhand & Another ... ...
2026 Latest Caselaw 2650 Jhar

Jharkhand High Court

Girindra Kumar Singh @ Gindra Kumar ... vs The State Of Jharkhand & Another ... ... on 2 April, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.1055 of 2025
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Girindra Kumar Singh @ Gindra Kumar Singh & Others ... Petitioners Versus The State of Jharkhand & Another ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Atanu Banerjee, Advocate : Mr. Aditya Banerjee, Advocate : Ms. Suman Kr. Ghosh, Advocate For the State : Mr. S.K. Tiwari, Spl.P.P.

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Order No:-04 Dated:-02-04-2026 I.A. No.3984 of 2026 Heard the parties.

Learned senior counsel for the petitioners submits that this interlocutory application has been filed with the prayer to amend the Cr.M.P. No. 1055 of 2025 by making additional prayer of quashing the order taking cognizance dated 03.01.2026 passed in G.R. Case No.01 of 2026 arising out of Bermo P.S. Case No.16 of 2025 by the learned Sub- Divisional Judicial Magistrate, Bermo at Tenughat in both paragraph para-1 and prayer portion of the criminal miscellaneous petition. It is next submitted that the petitioner also incorporates para-15A & 15B after para-15 in support of his additional prayer. It is next submitted that the proposed amendment was necessitated because of the developments which took place after filing of this criminal miscellaneous petition. It is next submitted that the proposed amendment will not change the nature and character of this Cr.M.P. It is lastly submitted that unless the proposed amendment is allowed, the petitioners will be highly prejudiced.

Considering the facts of the case, the prayer for amendment made in this interlocutory application is allowed and the petitioners are directed to file a consolidated criminal miscellaneous petition incorporating the proposed amendment which is allowed by this order; within four weeks, failing which, this criminal miscellaneous petition shall stand dismissed without further reference to the Bench.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

List this case after filing of the consolidated criminal miscellaneous petition.

(Anil Kumar Choudhary, J.) 02/04/2026 Abhiraj/