Citation : 2026 Latest Caselaw 1850 Jhar
Judgement Date : 12 March, 2026
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1661 of 2023
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Ruby Kumari & Ors. .... .... .... Petitioners Versus The State of Jharkhand .... .... .... Opp. Party
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CORAM:HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioners : Mr. Arjun N. Deo, Advocate For the State : Mr. Shailesh Kr. Sinha, Addl. P.P.
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Order No.08 Dated- 12.03.2026 I.A. No.1148 of 2026
Heard the parties.
Learned counsel for the petitioners submits that this interlocutory application has been filed with the prayer to amend the Cr.M.P. No. 1661 of 2023 by incorporating the additional prayer to quash the order dated 13.06.2025 passed by the learned Judicial Magistrate 1st Class, Hazaribagh in connection with G.R. No. 2463 of 2022 whereby and where under, the learned Magistrate has framed charges against the petitioners. 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 petitioners will be highly prejudiced.
Considering the aforesaid facts, the prayer for amendment made in this interlocutory application is allowed and the petitioners are directed to file a consolidated criminal miscellaneous petition incorporating the proposed amendment which is allowed by this order; within two weeks, 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.
List this criminal miscellaneous petition after filing of the consolidated criminal miscellaneous petition.
(Anil Kumar Choudhary, J.) 12.03.2026 Gunjan-
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