SATISH CHANDRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This interlocutory application has been filed with a prayer to amend the criminal miscellaneous petition by incorporating the additional prayer for quashing the order framing charge dtd. 13/12/2024. It is next submitted that the amendment is necessitated because of the developments which took place after filing of this criminal miscellaneous petition and unless the proposed amendment is allowed, the petitioners will be highly prejudiced.

(3.) Considering the facts of this case, the amendment as proposed in para -2 of this interlocutory application is allowed.