Nilesh Kumar Sinha vs State Of Jharkhand & Anr. .... .... .... ...
2026 Latest Caselaw 2335 Jhar

Jharkhand High Court

Nilesh Kumar Sinha vs State Of Jharkhand & Anr. .... .... .... ... on 24 March, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr.M.P. No. 3540 of 2023

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Nilesh Kumar Sinha .... .... .... Petitioner Versus 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. Atanu Banerjee, Advocate : Mr. Suman Kr. Ghosh, Advocate For the State : Mr. V.K. Vashistha, Spl. P.P.

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Order No:-05 Dated:-24-03-2026 I.A. No.3677 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. 3540 of 2023 by incorporating the additional prayer of quashing the order dated 08.05.2024, passed by the learned Sub Divisional Judicial Magistrate, Bermo at Tenughat in G.R. Case No. 740 of 2020 whereby and where under the substance of accusation has been explained to the petitioner. It is next submitted that the petitioner also intends to incorporate Para-9A and Para-9B of Para-9 in the criminal miscellaneous petition, in support of the additional prayer. It is next submitted that the proposed amendment was necessitated because of the developments which took place after filing of this criminal miscellaneous petition. It is next submitted that the proposed amendment by incorporating the additional prayer will not change the nature and character of the instant 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 four 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.) 24.03.2026 Sonu/