[Cites 3, Cited by 0]
Jharkhand High Court
Anand Kumar vs The State Of Jharkhand & Another ... ... on 20 March, 2026
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(Cr). No.791 of 2023
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Anand Kumar ... Petitioner
Versus
The State of Jharkhand & Another ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Petitioner : Ms. Akriti Shree, Advocate
For the State : Mr. Sachin Kumar, AAG-II
For the OP 2 : Mr. Piyush Poddar, Advocate
: Ms. Diksha Dwivedi, Advocate
: Mr. Vikash Pandey, Advocate
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Order No:-14 Dated:-20-03-2026
I.A. No.5962 of 2024
Heard the parties.
Learned counsel for the petitioner does not press this interlocutory
application.
Hence, this interlocutory application is rejected as not pressed.
(Anil Kumar Choudhary, J.)
Learned counsel for the petitioner does not press this interlocutory
application.
Hence, this interlocutory application is rejected as not pressed.
(Anil Kumar Choudhary, J.)
Learned counsel for the petitioner submits that this interlocutory
application has been filed with the prayer to amend the cause title of
the Criminal Writ Petition by incorporating the word "Article 227"
between the words "Article 226" and "of the Constitution of India", so
that the writ petition may be treated and heard as one filed under
Articles 226 and 227 of the Constitution of India.
Learned counsel for the petitioner next relies upon the judgment
of the Hon'ble Supreme Court of India in the case of Bikash Mahto @
Bikash Mahato @ Vikash vs. The State of Jharkhand & Others in
W.P.(Cr). No.635 of 2023 dated 05.02.2025, wherein this Court, in the
facts of that case allowed such prayer. It is next submitted that the
proposed amendment will not change the nature and character of this
writ 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.
Registry is directed to carry out the amendment allowed in this
order by incorporating the relevant words in the cause title of this writ
petition with red ink.
This interlocutory application is disposed of accordingly.
(Anil Kumar Choudhary, J.)
Perusal of the record reveals that vide order dated 19.12.2025, time
was granted to the petitioner subject to deposit of Rs.2,000/- by the
petitioner with the Jharkhand State Legal Services Authority (JHALSA)
and today also learned counsel for the petitioner again prays for time.
Prayer for time is allowed subject to deposit of Rs.4,000/- by the
petitioner with the Jharkhand State Legal Services Authority (JHALSA)
within a week from the date of this order, failing which, this case shall
stand dismissed without further reference to the Bench.
List this case after a week, in case, the petitioner files the proof of
deposit of Rs.4,000/- by the petitioner with the Jharkhand State Legal
Services Authority (JHALSA) within a week from the date of this order.
(Anil Kumar Choudhary, J.)
20/03/2026
Abhiraj/
