Gopi Krishna Thirkateh @ T Gopi Krishna @ ... vs The State Of Jharkhand .... .... .... ...
2026 Latest Caselaw 1554 Jhar

Jharkhand High Court

Gopi Krishna Thirkateh @ T Gopi Krishna @ ... vs The State Of Jharkhand .... .... .... ... on 26 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 371 of 2026
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Gopi Krishna Thirkateh @ T Gopi Krishna @ T Gopi Krishna Thirkatch & Ors. .... .... .... Petitioners Versus The State of Jharkhand .... .... .... Opp. Party

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CORAM:HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Indrajit Sinha, Advocate : Mr. Vipul Poddar, Advocate : Mr. Anjani Nandan, Advocate For the State : Mrs. Nehala Sharmin, Spl. P.P.

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Order No.03 Dated- 26.02.2026 I.A. No.2948 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. 371 of 2026 by incorporating an additional prayer to quash the order dated 27.01.2025 passed by the learned Judicial Magistrate 1st Class, Bokaro whereby and where under non-bailable warrant of arrest has been issued against the petitioners and also for quashing the order dated 13.06.2025 passed by the said court whereby proclamation under Section 82 of Cr.P.C. has been issued both in connection with B.S. City P.S. Case No. 28 of 2023 in paragraph no.1 and prayer portion of this criminal miscellaneous petition. It is next submitted that due to inadvertence the said prayer cannot be made at the time of filing of this criminal miscellaneous petition. It is also submitted that prayer has been made to insert paragraph no. 6(a) to 6 (i) in support of the said additional prayer. It is next submitted that 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. Learned counsel for the petitioners file the consolidated criminal miscellaneous petition after supplying the copy of the same to the opposite party. Keep the same in the record.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

Heard the parties.

The learned counsel for the petitioners prays for time. Perusal of the record reveals that earlier time was allowed to the petitioners as the last chance.

Prayer for time is allowed subject to deposit of Rs.1,000/- by the petitioners with Jharkhand State Legal Services Authority (JHALSA) within a week, failing which, this criminal miscellaneous petition shall stand dismissed without further reference to the Bench.

If the proof of deposit of Rs.1,000/- with JHALSA by the petitioners is filed within a week, list this criminal miscellaneous petition after a week.

(Anil Kumar Choudhary, J.) 26.02.2026 Gunjan-