Mahendra Prasad Sah vs The State Of Jharkhand
2026 Latest Caselaw 2232 Jhar

Jharkhand High Court

Mahendra Prasad Sah vs The State Of Jharkhand on 20 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                     ( 2026:JHHC:7970 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.3592 of 2025
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Mahendra Prasad Sah, aged about 68 years son of Ram Deo Prasad Sah, resident of Shastri Nagar, P.O. and P.S.-Sahibganj, District- Sahibganj.

                                           ...            Petitioner
                                 Versus
    1. The State of Jharkhand

2. Secretary, Department of Home, Prison and Disaster Management, Office at Dhurwa, P.O. and P.S.-Dhurwa, District- Ranchi.

3. Superintendent of Police, Sahibganj, P.O. and P.S.-Sahibganj, District-Sahibganj.

4. Office In Charge Sahibganj (Town), P.S., P.O. and P.S.-Sahibganj, District-Sahibganj.

5. I.O. of Sahibganj (T) P.S. Case No.120/1994, P.S.-Sahibganj (T), P.O.-Sahibganj, District-Sahibganj.

                                           ...           Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Ajay Kr. Jha, Advocate : Mr. Ankit Burman, Advocate For the State : Mr. Ashutosh Anand, AAG-III

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Order No:-03 Dated:-20-03-2026 Heard the parties.

This Criminal Miscellaneous Petition has been filed by the petitioner with the prayer for restoration of W.P.(Cr). No.282 of 2024 to its original file which stood dismissed for non-compliance of peremptory order dated 24.03.2025.

It is submitted by the learned counsel for the petitioner that W.P.(Cr). No.282 of 2024 stood dismissed for non-compliance of peremptory order dated 24.03.2025 for depositing the payment of Rs.1,000/- by the petitioner with the Jharkhand State Legal Services Authority (JHALSA) peremptorily within four weeks. It is next submitted that due to miscommunication, the petitioner could not deposit the said amount within the stipulated time; which resulted in dismissal of the said W.P.(Cr). No.282 of 2024 for non-compliance of peremptory order dated 24.03.2025. It is next submitted that non- compliance of peremptory order dated 24.03.2025 was neither deliberate nor intentional. It is also submitted that the petitioner has very good grounds to agitate in the said W.P.(Cr). No.282 of 2024 and unless the same is restored to its original file, the petitioner will be highly prejudiced. Hence, it is submitted that the W.P.(Cr). No.282 of 2024 be restored to its original file.

Learned counsel appearing for the State has not raised any serious objection.

Considering the aforesaid submission of the learned counsel for the petitioner and the facts of this case, W.P.(Cr). No.282 of 2024 is directed to be restored to its original file at the same stage at which it was before its dismissal.

Registry is directed to list W.P.(Cr). No.282 of 2024 before the concerned Bench after a week.

This Criminal Miscellaneous Petition is disposed of accordingly.

(Anil Kumar Choudhary, J.) 20/03/2026 Abhiraj/