[Cites 0, Cited by 0]
Jharkhand High Court
Gurudas Addi vs The State Of Jharkhand on 6 February, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
[2026:JHHC:3263]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.3381 of 2025
------
1. Gurudas Addi, son of Arjun Prasad Addi, aged about 62 years
2. Asha Addi, Wife of Durudas Addi, aged about 52 years.
3. Sanjay Addi @ Sanjay Das, son of Ram Prasad Das, aged about 40
years.
4. Devdas Addi @ Krishna Ranjan Addi, son of Arjun Prasad Addi,
aged about 55 years.
5. Pratik Addi @ Kumar Pratik Addi, Son of Mr. Gurudas Addi, aged
about 28 years.
6. Nisha Kumari Daughter of Lakhikant, aged about 25 years.
7. Laltu Son of Not known to the complainant, aged about 56 years.
8. Priyanka @ Kumari Priyanka Daughter of Mr. Gurudas Addi,
aged about 31 years
All resident of Holding No. 111, At + PO Bahadurpur, PS
Jaridih, District Bokaro - 829301 ... Petitioners
Versus
1. The State of Jharkhand
2. Meera Das, Wife of Sri Uttam Kumar Das, Resident of Holding
No.238, Line No.9, Bhalubasa, PO Agrico, PS Sitaramdera, Town
Jamshedpur, District East Singhbhum-831001
... Opposite Parties
------
CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
------
For the Petitioners : Mr. Afaque Rashidi, Advocate
Ms. Aulia Begum, Advocate
For the State : Mr. Pankaj Kumar, P. P.
For the O.P. No.2 : Mr. Jitendra N. Upadhyay, Advocate
------
Order No:-05 Dated:-06-02-2026
Heard the parties.
This criminal miscellaneous petition has been filed by the petitioners
with the prayer for restoration of Cr.M.P. No.2242 of 2017 to its original file
which stood dismissed for non-compliance of the peremptory order dated
08.07.2025 passed by this Court.
It is submitted by the learned counsel for the petitioners that Cr.M.P.
No.2242 of 2017 stood dismissed for non-compliance of the peremptory order
dated 08.07.2025 passed by this Court to file the proof of deposit of Rs.4,000/-
with the Jharkhand State Legal Services Authority (JHALSA). It is next
submitted that due to mistake on the part of the advocate's clerk, the said
amount could not be deposited within the stipulated time which resulted in
dismissal of the said Cr.M.P. No.2242 of 2017 for non-compliance of the said
peremptory order dated 08.07.2025 passed by this Court. It is next submitted
that non-compliance of the said peremptory order dated 08.07.2025 was neither
deliberate nor intentional. It is also submitted that the petitioners have very
good grounds to agitate in the said Cr.M.P. No.2242 of 2017 and unless the
same is restored to its original file, the petitioners will be highly prejudiced.
Hence, it is submitted that the Cr.M.P. No.2242 of 2017 be restored to its
original file.
Learned P.P. appearing for the State and the learned counsel for the
opposite party No.2 have not raised any serious objection.
Considering the aforesaid submission of the learned counsel for the
petitioners, Cr.M.P. No.2242 of 2017 is directed to be restored to its original file
at the same stage at which it was before its dismissal.
Registry is directed to list Cr.M.P. No.2242 of 2017 before the concerned
Bench after a week.
This criminal miscellaneous petition is disposed of accordingly.
(Anil Kumar Choudhary, J.)
Dated- 06.02.2026-Animesh/
