Rahul Kumar Singh vs The State Of Jharkhand & Anr. .... .... ...
2026 Latest Caselaw 1843 Jhar

Jharkhand High Court

Rahul Kumar Singh vs The State Of Jharkhand & Anr. .... .... ... on 12 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 319 of 2026
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Rahul Kumar Singh .... .... .... Petitioner Versus The State of Jharkhand & Anr. .... .... .... Opp. Parties

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CORAM:HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Sumeet Gadodia, Advocate : Mr. Prakhar Harit, Advocate For the State : Mrs. Kumari Rashmi, Addl. P.P. For O.P. No.2 : Mr. Arun Kr. Pandey, Advocate

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Order No.03 Dated- 12.03.2026 I.A. No.2575 of 2026

Heard the parties.

Learned counsel for the petitioner submits that this interlocutory application has been filed with the prayer to amend the Cr.M.P. No. 319 of 2026 by incorporating the additional prayer to quash the order dated 06.01.2026 whereby process under Section 83 of Cr.P.C. has been issued against the petitioner for attachment of the movable and immovable property passed by the learned S.D.J.M., Jamshedpur both in paragraph no.1 and prayer portion of this criminal miscellaneous petition and also to insert paragraph no.28A as proposed in paragraph no.6 of this interlocutory application after paragraph no.28 in support of the said additional prayer. It is next submitted that the proposed amendment was necessitated because of the developments which took place after filing of this criminal miscellaneous petition and the proposed amendment will not change the nature and character of this criminal miscellaneous petition. It is lastly submitted that unless the proposed amendment is allowed, the petitioner will be highly prejudiced.

Considering the aforesaid facts, the prayer for amendment made in this interlocutory application is allowed and the petitioner is directed to file a consolidated criminal miscellaneous petition incorporating the proposed amendment which is allowed by this order; within a week, 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.)

Heard the parties.

This interlocutory application has been filed with the prayer for early hearing of this criminal miscellaneous petition.

Since, hearing of this criminal miscellaneous petition is taken up today, hence, this interlocutory application is disposed of being infructuous.

(Anil Kumar Choudhary, J.)

Heard the parties.

List this criminal miscellaneous petition after filing of the consolidated criminal miscellaneous petition.

(Anil Kumar Choudhary, J.) 12.03.2026 Gunjan-