Jharkhand High Court

Chambra Munda vs The State Of Jharkhand on 8 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Criminal Appeal (S.J.) No. 394 of 2025
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     Chambra Munda                        ..... Appellant
                            Versus
     The State of Jharkhand               ..... Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Sunil Kr. Ganjhu, Advocate For the State : Mr. P.K. Mishra, A.P.P.

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03/08.05.2025 It appears from the pleadings made in the supplementary affidavit dated 09.04.2025 that the appellant had earlier filed Criminal Appeal (S.J.) Filing No. 29041/24 through the JHALSA on 12.12.2024, against judgment of conviction and sentence dated 04.09.2024 and 10.09.2024 passed in NDPS Case No. 27 of 2021 by Sri Sanjay Kumar No.2, learned Special Judge, NDPS Act, Khunti.

2. The learned counsel for the appellant submitted that the Pairavikar of the appellant of this Criminal Appeal, i.e. Criminal Appeal (S.J.) No. 394 of 2025 has not disclosed before him that the appellant has already filed Criminal Appeal (S.J.) Filing No. 29041/24 through JHALSA on 12.12.2024 and by mistake the learned counsel has again filed Criminal Appeal (S.J.) Filing No. 6272 of 2025, i.e. Criminal Appeal (S.J.) No. 394 of 2025 (the present appeal) against the same judgment of conviction and sentence dated 04.09.2024 and 10.09.2024 passed in NDPS Case No. 27 of 2021 by Sri Sanjay Kumar No.2, Special Judge, NDPS Act, Khunti.

The matter has been listed before this Court in the light of Bench Slip filed by the learned counsel for the Appellant.

3. It appears that the appellant had filed two criminal appeals, i.e. Criminal Appeal (S.J.) Filing No. 29041/24 was filed earlier, whereas the instant Criminal Appeal, i.e. Criminal Appeal (S.J.) Filing No. 6272 of 2025, i.e. Criminal Appeal (S.J.) No. 394 of 2025 has been filed on 18.03.2025 and thus, there appears to be duplicity in filing the criminal appeals on behalf of the appellant against the same judgment passed by the learned Court below.

4. Before passing any further order, the Registry is directed to call for an explanation from the Pairvikar of the appellant, namely Mangal Munda, S/o Manga Munda, Resident of village Rugdi Tintila, P.O. Saiko, P.S. Saiko, District-Khunti for filing this Criminal Appeal (S.J.) No. 394 of 2025.

of 2025 with Criminal Appeal (S.J.) Filing No. 29041 of 2024 (through JHALSA) on 19th June, 2025 as per roster before the appropriate Bench.

6. Call for report from the Section Officer, List & Computer Section as to how the Office could not point out regarding filing of earlier Criminal Appeal, i.e. Criminal Appeal (S.J.) Filing No. 29041/24 through the JHALSA on 12.12.2024

7. let a copy of this order be sent to the Office of the learned Registrar General for the needful.

(Sanjay Prasad, J.) s.m.