RONGON MUKHOPADHYAY,J. - (1.) I.A. No. 2408 of 2017. This Interlocutory Application has been preferred by the petitioner for amending the prayer portion in the main application in view of the subsequent development.
(2.) It appears that initially the petitioner has preferred the writ application challenging the order dated 02.08.2014 passed by the learned Chief Judicial Magistrate, Palamau at Daltonganj by which cognizance was taken u/s 406, 420 and 120B of the Indian Penal Code. Subsequently, the order dated 01.02.2017/02.02.2017 was passed by the learned Chief Judicial Magistrate, Palamau at Daltonganj by which the application preferred by the petitioner u/s 317 of the Cr.P.C. has been rejected and non-bailable warrant of arrest has been directed to be issued against her. In view of the subsequent development which had occurred in the case and in order to avoid multiplicity of the proceedings the amendment in the prayer portion of the main application is allowed and I.A. No. 2408 of 2017 be treated as part of the main application. W.P.(Cr.) No. 424 of 2015.
(3.) Heard Mr. Kaushik Sarkhel, learned counsel for the petitioner and Mr. Pran Pranay, learned J.C to S.C. II for the respondent-state.;