MD. MUKHTARUL HAQUE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 9202 of 2018 has been filed for making amendment in para 1 and prayer portion of the main application.

(2.) Learned counsel for the petitioner submits that initially F.I.R. was under challenge in this petition but during pendency of this petition the learned court below has taken cognizance vide order dtd. 22/6/2018 that is why it was necessitated to file this interlocutory application.

(3.) Learned counsel for the State has got no serious objection, if the said interlocutory application is allowed.