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Jharkhand High Court
Renu Jha & Another vs The State Of Jharkhand & Another ... ... on 9 February, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.708 of 2024
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Renu Jha & Another ... Petitioners
Versus
The State of Jharkhand & Another ... Opposite Parties
With
Cr.M.P. No.773 of 2024
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Shilp Kumar Jha ... Petitioner
Versus
The State of Jharkhand & Another ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioners : Mr. Anurag Kashyap, Advocate
For the State : Mrs. Priya Shrestha, Spl.P.P.
For the OP No.2 : Mr. Utkarsh Singh, Advocate
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Order No:-06 Dated:-09-02-2026
I.A. No.1825 of 2026 in Cr.M.P. No.708 of 2024
Heard the parties.
Learned counsel for the petitioners submits that this interlocutory
application has been filed with the prayer to amend the instant Criminal
Miscellaneous Petition by incorporating the additional prayer of
quashing the order dated 29.10.2024 passed by the learned Judicial
Magistrate-1st Class, Ranchi in connection with Mahila P.S. Case No. 42
of 2023 whereby and where under cognizance has been taken by the
learned Judicial Magistrate-1st Class, Ranchi, both in the prayer portion
and para-1 of the instant Criminal Miscellaneous Petition. It is next
submitted that the proposed amendment is necessitated because of the
developments which took place after filing of the instant Criminal
Miscellaneous Petition. It is then submitted that the proposed
amendment will not change the nature and character of the instant
Criminal Miscellaneous Petition. It is further submitted that unless the
amendment as proposed in this interlocutory application is allowed, the
petitioners will be highly prejudiced. Hence, it is submitted that the
prayer as prayed for in this interlocutory application be allowed.
Considering the aforesaid facts, the prayer to carry out the
amendment as proposed in this interlocutory application is allowed.
The petitioners are directed to file a consolidated Criminal
Miscellaneous Petition by incorporating the amendment as proposed in
this interlocutory application allowed today, within two weeks from the
date of this order; 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.)
I.A. No.1824 of 2026 in Cr.M.P. No.773 of 2024
Heard the parties.
Learned counsel for the petitioner submits that this interlocutory
application has been filed with the prayer to amend the instant Criminal
Miscellaneous Petition by incorporating the additional prayer of
quashing the order dated 29.10.2024 passed by the learned Judicial
Magistrate-1st Class, Ranchi in connection with Mahila P.S. Case No. 42
of 2023 whereby and where under cognizance has been taken by the
learned Judicial Magistrate-1st Class, Ranchi, in the prayer portion and
para-1 of the instant Criminal Miscellaneous Petition. It is next
submitted that the proposed amendment is necessitated because of the
developments which took place after filing of the instant Criminal
Miscellaneous Petition. It is then submitted that the proposed
amendment will not change the nature and character of the instant
Criminal Miscellaneous Petition. It is further submitted that unless the
amendment as proposed in this interlocutory application is allowed, the
petitioner will be highly prejudiced. Hence, it is submitted that the
prayer as prayed for in this interlocutory application be allowed.
Considering the aforesaid facts, the prayer to carry out the
amendment as proposed in this interlocutory application is allowed.
The petitioner is directed to file a consolidated Criminal
Miscellaneous Petition by incorporating the amendment as proposed in
this interlocutory application allowed today, within two weeks from the
date of this order; 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.)
Cr.M.P. No.708 of 2024 with Cr.M.P. No.773 of 2024
List these cases after filing of the consolidated Criminal
Miscellaneous Petitions in respective Criminal Miscellaneous Petitions.
(Anil Kumar Choudhary, J.)
Dated:- 09.02.2026
Saroj/
