Rajendra Mahto @ Rajendra Mehta & Anr vs The State Of Jharkhand & Anr. .... .... ...
2026 Latest Caselaw 1039 Jhar

Jharkhand High Court

Rajendra Mahto @ Rajendra Mehta & Anr vs The State Of Jharkhand & Anr. .... .... ... on 12 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 1676 of 2024
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Rajendra Mahto @ Rajendra Mehta & Anr.

.... .... .... Petitioners Versus The State of Jharkhand & Anr. .... .... .... Opp. Parties

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CORAM:HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Gopal K. Sinha, Advocate For the State : Ms. Shweta Singh, Addl. P.P.

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Order No.09 Dated- 12.02.2026 I.A. No.2113 of 2026

Heard the parties.

Learned counsel for the petitioners submits that this interlocutory application has been filed with the prayer to amend the Cr.M.P. No. 1676 of 2024 by incorporating the additional prayer to quash the order dated 18.11.2024 passed by the learned Additional Sessions Judge-I, Garhwa in connection with S.T. Case No. 112 of 2023, whereby and where under, charge has been framed under Section 504 of the Indian Penal Code against the petitioner no.1 and under Section 376 (2) (n) of the Indian Penal Code against the petitioner no.2. It is next submitted that the proposed amendment was necessitated because of the developments which took place after filing of this criminal miscellaneous petition and the proposed amendment will not change the nature and character of this criminal miscellaneous petition. It is lastly submitted that unless the proposed amendment is allowed, the petitioners will be highly prejudiced.

Considering the aforesaid facts, 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 two 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.)

Heard the parties.

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

(Anil Kumar Choudhary, J.) 12.02.2026 Sonu/Gunjan-