[Cites 0, Cited by 0]
Jharkhand High Court
Rajesh Kumar Son Of Nandu Ram Aged About ... vs The State Of Jharkhand on 6 February, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
[2026:JHHC:3266]
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.3441 of 2025
------
1. Rajesh Kumar son of Nandu Ram aged about 39 years,
2. Nandu Ram son of Late Chhathu Ram aged about 66 years,
3. Kalawati Devi @ Kulwanti Devi, w/o Nandu Ram aged about 61
years
4. Rahul Kumar son of Nandu Ram aged about 24 years
5. Soni Kumari d/o Nandu Ram aged about 37 years
All are resident of at Kandu Muhalla, P.O. Daltonganj, P.S.
Daltonganj (Town), District- Palamau
6. Rani Kumari @ Rani Devi w/o Ranjit Ram, aged about 38 years,
R/o village- Kathaiya, P.O. & P.s. - Hariharganj, District- Palamau
... Petitioners
Versus
1. The State of Jharkhand
2. Sangita Kumari w/o Rajesh Kumar, d/o Ramjee Ram aged about
29 years, resident of at Kandu Muhalla, P.O. and P.S. Daltonganj,
District- Palamau at present address- C/o Ramjee Ram at village
Beni Kala, P.O. & P.S. Hussainabad, District - Palamau
... Opposite Parties
------
CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
------
For the Petitioners : Mr. Baban Prasad, Advocate
For the State : Ms. Nehala Sharmin, Spl. P. P.
For the O.P. No.2 : Mr. Akshay Kumar, Advocate
------
Order No:-03 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.2767 of 2024 to its original file
which stood dismissed for non-compliance of the peremptory order dated
16.07.2025 passed by this Court.
It is submitted by the learned counsel for the petitioners that Cr.M.P.
No.2767 of 2024 stood dismissed for non-compliance of the peremptory order
dated 16.07.2025 passed by this Court to file a consolidated Cr.M.P. It is next
submitted that due to mistake and laches of the advocate's clerk concerned, the
said order could not be complied with within the stipulated time which
resulted in dismissal of the said Cr.M.P. No.2767 of 2024 for non-compliance of
the said peremptory order dated 16.07.2025 passed by this Court. It is next
submitted that non-compliance of the said peremptory order dated 16.07.2025
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.2767 of 2024 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.2767 of 2024 be restored
to its original file.
Learned counsel appearing for the State has not raised any serious
objection.
Learned counsel for the opposite party No.2 vehemently opposes the
prayer of the petitioners for restoration of the said Cr.M.P. No.2767 of 2024 and
submits that the opposite party No.2 will unnecessarily be harassed if the same
is restored to its original file, hence, the opposite party No.2 be compensated
adequately.
At this stage, learned counsel for the petitioner pays the cost of
Rs.5,000/- to the opposite party No.2 through his counsel appearing in the
record and the counsel for the opposite party No.2 acknowledges the receipt of
the same.
Considering the aforesaid submission of the learned counsel for the
petitioners, Cr.M.P. No.2767 of 2024 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.2767 of 2024 before the concerned
Bench after a week.
This criminal miscellaneous petition is disposed of accordingly.
(Anil Kumar Choudhary, J.)
Dated- 06.02.2026-Animesh/
