Jawed Alam vs The State Of Jharkhand & Anr. .... .... ...
2026 Latest Caselaw 1858 Jhar

Jharkhand High Court

Jawed Alam vs The State Of Jharkhand & Anr. .... .... ... on 12 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                                                 2024:JHHC:44905
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 3731 of 2022
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Jawed Alam .... .... .... 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. Suresh Kr. Singh, Advocate : Mr. Rajni K. Ojha, Advocate For the State : Mrs. Kumari Rashmi, Addl. P.P.

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Order No.15 Dated- 12.03.2026 I.A. No.3135 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. 3731 of 2022 by incorporating the additional prayer to quash the order dated 06.01.2023 passed by the learned A.J.C.-II- cum-Special Judge, SC/ST, Ranchi in connection with SC/ST (Sadar) Case No. 51 of 2022 whereby and where under, the learned court below has framed charges against the petitioner. 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 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.) 2024:JHHC:44905

Heard the parties.

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

(Anil Kumar Choudhary, J.) 12.03.2026 Gunjan-