Parmeshwar Mahatha & Others vs The State Of Jharkhand & Another ... ...
2026 Latest Caselaw 913 Jhar

Jharkhand High Court

Parmeshwar Mahatha & Others 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.3652 of 2023
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Parmeshwar Mahatha & Others ... Petitioners 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. Indrajit Sinha, Advocate Mr. Ajay Kr. Sah, Advocate Ms. Rashika Bajaj, Advocate For the State : Mr. Vishwanath Roy, Spl.P.P.

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Order No:-09 Dated:-09-02-2026 I.A. No.1749 of 2026 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 20.09.2025 passed by the learned Judicial Magistrate-1st Class, Bokaro in connection with G.R. Case No.1023 of 2025 arising out of Pindrajora P.S. Case No. 178 of 2023 whereby and where under the learned Judicial Magistrate-1st Class, Bokaro has found prima facie case and has taken cognizance of the offences. It is next submitted that further prayer has also been made in this interlocutory application to incorporate the amendment in the criminal miscellaneous petition to quash the order dated 04.12.2025 passed by the learned Judicial Magistrate-1st Class, Bokaro in the said case, by which charge has been framed against the petitioners. It is then submitted that the petitioners also intent to incorporate paragraph Nos.13A to 13G as mentioned in para-10 of this interlocutory application, after paragraph- 13 in the Criminal Miscellaneous Petition, in support of two additional prayers. It is then submitted that the proposed amendment is necessitated because of the developments which took place after filing 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.)

List this case after filing of the consolidated Criminal Miscellaneous Petition.

(Anil Kumar Choudhary, J.) Dated:- 09.02.2026 Saroj/