Ravi Shankar Prasad @ Ravishankar ... vs The State Of Jharkhand & Anr. .... .... ...
2026 Latest Caselaw 717 Jhar

Jharkhand High Court

Ravi Shankar Prasad @ Ravishankar ... vs The State Of Jharkhand & Anr. .... .... ... on 4 February, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 2412 of 2023
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Ravi Shankar Prasad @ Ravishankar Prasad .... .... .... 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. Mukesh Kr. Mehta, Advocate : Mr. Vishnu P. Pathak, Advocate For the State : Mrs. Anuradha Sahay, Addl. P.P. For O.P. No.2 : Mrs. Rakhi Rani, Advocate

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Order No.04 Dated- 04.02.2026 I.A. No.1660 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. 2412 of 2023 by incorporating the additional prayer to quash the order dated 23.07.2025 passed by the learned Judicial Magistrate-IX, Ranchi in connection with Jagarnnathpur P.S. Case No. 167 of 2022, whereby and where under, the learned Magistrate has taken cognizance. It is next submitted that the petitioner also intends to incorporate paragraph no. 4A as proposed in paragraph no.6 of this interlocutory application in support of the said additional prayer. It is further 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.) 04.02.2026 Sonu/Gunjan-