Sanjay Kumar Singh vs State Of Jharkhand & Anr
2026 Latest Caselaw 902 Jhar

Jharkhand High Court

Sanjay Kumar Singh vs State Of Jharkhand & Anr on 9 February, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W. P. (Cr) No. 55 of 2019
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Sanjay Kumar Singh ... .... Petitioner Versus State of Jharkhand & Anr. ... .... Respondents With W. P. (Cr) No. 162 of 2022

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Neelesh Sinha & Ors. ... .... Petitioners Versus State of Jharkhand & Anr. ... .... Respondents With W. P. (Cr) No. 649 of 2023

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Sanjay Kumar Mohanty ... .... Petitioner Versus State of Jharkhand through Superintendent of Police, Saraikela-Kharsawan & Anr. ... .... Respondents

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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Petitioners : Mr. H.K.Shikarwar, Advocate Ms. Priyanka, Advocate (in W.P.(Cr.) 55/19) Mr. Rohit Roy, Advocate Mr. Tarun Mahato, Advocates (in W.P.(Cr.) 162/22) Mr. Amritansh Vats, Advocate Ms. Rashmi Kumari, Advocate in W.P.(Cr.) 649/23) For the Respondent-State : Mr. Divyam, AC to S.C.-IV (in W.P.(Cr.) 55/19 Mr. Sachin Kumar, AAG-II (in W.P.(Cr.) 162/22) Mr. Suresh Kumar, S.C.(L&C)-II (in W.P.(Cr.) 649/23)

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Oral Order 12 / Dated : 09. 02.2026 Learned counsel for the writ petitioners in all these writ petitions submit that during pendency of the writ petitions, charge sheet has been submitted and cognizance has been taken by the Trial Court.

In view of changed circumstance, learned counsel for the writ petitioners seek permission to convert these Writ Petitions (Cr.) into Cr. Misc. Petitions under Section 528 of BNSS, 2023.

Permission is accorded.

On conversion, let fresh stamp report be done and be placed before an appropriate Bench.

(Gautam Kumar Choudhary, J.)

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