Mahendra Kachhap & Anr vs The State Of Jharkhand & Anr. .... .... ...
2026 Latest Caselaw 2110 Jhar

Jharkhand High Court

Mahendra Kachhap & Anr vs The State Of Jharkhand & Anr. .... .... ... on 18 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 3750 of 2023
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Mahendra Kachhap & Anr.

.... .... .... Petitioners 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. A.K. Sahani, Advocate : Mr. Pankaj Verma, Advocate For the State : Mr. V.K. Vashistha, Spl. P.P. For O.P. No.2 : Mr. Arpit Kumar, Advocate

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Order No.09 Dated- 18.03.2026 I.A. No.3732 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. 3750 of 2023 by incorporating the additional prayer to quash the order dated 15.10.2025 passed by the learned Chief Judicial Magistrate, Dumka in connection with G.R. Case No. 248 of 2016 whereby and where under, the learned Magistrate has issued direction for issuance of the process under Section 83 of Cr.P.C. 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 three 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.) 18.03.2026 Gunjan-