Tapas Pal vs The State Of Jharkhand & Anr. .... .... ...
2026 Latest Caselaw 1043 Jhar

Jharkhand High Court

Tapas Pal 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. 82 of 2023
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       Tapas Pal                   .... ....  .... Petitioner
                                  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 Petitioner : Mr. Yogesh Modi, Advocate For the State : Mr. Pankaj Kumar, P.P. For O.P. No.2 : Mr. Avilash Kumar, Advocate

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Order No.05 Dated- 12.02.2026 I.A. No.1147 of 2026

Heard the parties.

Learned counsel for the petitioner submits that this interlocutory application has been filed with the prayer to amend the Cr.M.P. No. 82 of 2023 by incorporating the additional prayer to quash the order dated 19.11.2025 passed by the learned Chief Judicial Magistrate, Koderma in connection with Complaint Case No. 243 of 2022 whereby and where under, charge has been framed against the petitioner. It is next submitted that prayer has also been made to add a paragraph after paragraph no.8 and also to insert the averments of two additional paragraphs to be incorporated as paragraph nos. 9 and 10 and to renumber the present paragraph nos. 9 to 21 as 11 to 23 and the present Annexure nos.2 and 3 be renumbered as Annexure -5 and 6 as also the connected amendments as proposed in paragraph no.6 of this interlocutory application. 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 petitioner will be highly prejudiced.

Considering the aforesaid facts, the prayer for amendment made in this interlocutory application is allowed and the petitioner is directed to file a consolidated criminal miscellaneous petition incorporating the proposed amendment which is allowed by this order; within a week, 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.

Learned counsel for the petitioner does not want to press this interlocutory application.

Accordingly, this interlocutory application is rejected as not pressed.

(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-