PRINCE RAJ SHRIVASTAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, the learned counsel and Mr. Jitendra S. Singh, the learned counsel appearing on behalf of the With petitioners in W.P.(Cr.) No.58 of 2022 and W.P.(Cr.) No.69 of 2022, respectively and Mr. P.A.S. Pati, the learned SC-IV and Mr. Ashutosh Anand, the learned A.A.G.III appearing on behalf of the respondent State in W.P.(Cr.) No.58 of 2022 and W.P.(Cr.) No.69 of 2022, respectively.

(2.) An I.A. being I.A. No.5198 of 2022 in W.P.(Cr.) No.69 of 2022 has been filed for amendment in the prayer portion.

(3.) By way of the said I.A. petition it has been prayed that amendment may kindly be allowed in the petition for quashing the F.I.R alongwith the entire criminal proceeding, arising out of ATS Ranchi P.S.Case No.1/2022 dtd. 17/1/2022, pending in the court of learned Additional Judicial Commissioner-XVIII-cum- Special Judge, ATS, Ranchi.