SURENDRA NATH TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.9824 of 2018 has been filed for amendment in the prayer portion of the writ petition.

(2.) Mr. Rajesh Kumar, learned counsel for the petitioners submits that earlier only FIR was challenged in this petition, however subsequently vide order dtd. 16/8/2018, the learned court has taken cognizance against the petitioners and that is why the said I.A. has been filed. He submits that this I.A. may kindly be allowed.

(3.) Mr. R.S. Mazumdar, learned senior counsel appearing for respondent no.2 and Ms. Shivani Kapoor, learned counsel for the State are opposing the prayer made in the said I.A. and submit that deliberately this I.A. has not been pressed and that is why it is fit to be dismissed.