Narendra Kumar Singh vs The State Of Jharkhand And Others
2026 Latest Caselaw 1801 Jhar

Jharkhand High Court

Narendra Kumar Singh vs The State Of Jharkhand And Others on 11 March, 2026

Author: Ananda Sen

Bench: Ananda Sen

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                WP(S) No.1155 of 2023
                                           -----
                 Narendra Kumar Singh                             ... Petitioner(s).
                                      Versus
                 The State of Jharkhand and Others          ... Respondent(s).
                                       With
                                  WP(S) No.1158 of 2023
                                                      -----
                 Prem Shankar Gupta                          ... Petitioner(s).
                                       Versus
                 The State of Jharkhand and Others              ... Respondent(s).


                 CORAM        :    SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Rakesh Kumar, Advocate For the State : Mr. J.F. Toppo, GA-V Mr. Neil Abhijit Toppo, AC to GA-V Mr. Anuj Burman, AC to GA-IV .........

06 /11.03.2026: I.A. No. 3198 of 2026 and I.A. No. 3197 of 2026 The petitioner by filing these interlocutory applications wants to amend para 1 and the prayer portion of the writ petitions. He submits that the original order of punishment also needs to be challenged in these writ petitions which infact has been left out due to inadvertence, though the petitioners have already challenged the appellate order.

2. The learned counsel for the State does not oppose.

3. Considering the said submission, I am of the opinion that it is necessary to amend the writ petitions as prayed for in these interlocutory applications.

4. The petitioners are directed to file amended writ petitions incorporating the amendment.

5. Accordingly, both these interlocutory applications are disposed of.

(ANANDA SEN, J.) 11.03.2026 Tanuj/CP-2 Uploaded on 12.03.2026