Maya Gurlhosur & Anr vs The State Of Jharkhand & Anr. .... .... ...
2026 Latest Caselaw 1856 Jhar

Jharkhand High Court

Maya Gurlhosur & Anr 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. 3391 of 2024
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Maya Gurlhosur & Anr. .... .... .... 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 Petitioners : Mr. Akash Bhushan, Advocate : Mr. Vipul Poddar, Advocate For the State : Mr. Shailesh Kr. Sinha, Addl. P.P. For O.P. No.2 : Mr. Pandey A.N. Roy, Advocate

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Order No.06 Dated- 12.03.2026 I.A. No.3253 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. 3391 of 2024 by incorporating the additional prayer to quash the order dated 29.08.2025 passed by the learned Judicial Magistrate 1st Class, Ranchi in connection with G.R. Case No. 2065 of 2021 whereby and where under, the learned Magistrate has framed charges for the offence punishable under Section 498A/34 of the Indian Penal Code and under Section 3/4 of D.P. Act 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-