Anup Mittal @ Anup Kumar Mittal & Ors vs The State Of Jharkhand & Anr. .... .... ...
2026 Latest Caselaw 1051 Jhar

Jharkhand High Court

Anup Mittal @ Anup Kumar Mittal & Ors 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. 1647 of 2024
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Anup Mittal @ Anup Kumar Mittal & Ors.

.... .... .... 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. Sudhanshu Kr. Singh, Advocate : Mrs. Chainika, Advocate For the State : Mr. Satish Prasad, Addl. P.P. For O.P. No.2 : Mr. Deepak Sahu, Advocate

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Order No.09 Dated- 12.02.2026 I.A. No.16867 of 2025

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. 1647 of 2024 by incorporating the additional prayer to quash the order dated 22.07.2025 passed by the learned Judicial Magistrate 1st Class, Dhanbad in connection with Dhansar P.S. Case No. 03 of 2021, corresponding to G.R. No. 2267 of 2025 by which cognizance has been taken by the learned Judicial Magistrate 1st Class, Dhanbad. It is next submitted that prayer has further been made to incorporate paragraph no. 16A and 16B as proposed in paragraph no.8 of this interlocutory application and to allow the certified copy of the said cognizance order dated 22.07.2025 as the impugned order in this criminal miscellaneous petition. 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-