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Sunil Parmanik @ Sunil Kumar Parmanik vs The State Of Jharkhand & Anr. .... .... ...
2026 Latest Caselaw 608 Jhar

Citation : 2026 Latest Caselaw 608 Jhar
Judgement Date : 2 February, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Sunil Parmanik @ Sunil Kumar Parmanik vs The State Of Jharkhand & Anr. .... .... ... on 2 February, 2026

Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 2864 of 2022
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Sunil Parmanik @ Sunil Kumar Parmanik .... .... .... 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. Zaid Ahmed, Advocate For the State : Mr. Shiv S. Kumar, Addl. P.P. For O.P. No.2 : Mr. Indrajit Sinha, Advocate : Ms. Rashika Bajaj, Advocate

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Order No.07 Dated- 02.02.2026 I.A. No.15786 of 2025

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. 2864 of 2022 by incorporating additional prayer to quash the order dated 08.09.2022 passed by the learned Chief Judicial Magistrate, Dhanbad in connection with Chirkunda P.S. Case No. 25 of 2022, corresponding to G.R. No. 2336 of 2022. 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 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.) 02.02.2026 Sonu/Gunjan-

 
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