Karma Mahto vs The State Of Jharkhand
2025 Latest Caselaw 6851 Jhar

Jharkhand High Court

Karma Mahto vs The State Of Jharkhand on 13 November, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (DB) No. 509 of 2017
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         Karma Mahto                                                    ... Appellant
                                                 Versus
         The State of Jharkhand                                        ... Respondent

         CORAM          : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant: Mr. Shailesh Kr. Singh, Advocate For the Respondent : A.P.P.

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12/Dated: 13 November, 2025 th

I.A. No. 13129 of 2025:

1. Mr. Shailesh Kr. Singh, learned counsel appearing for the appellant has submitted that on the earlier occasion, an interlocutory application has been filed and was being rejected.

2. The fresh ground has been made regarding the period of sentence undergone which is more than 10 years.

3. Learned APP appearing for the State has sought for two weeks' time to seek instruction and file affidavit-in-objection along with societal impact as per the judgment rendered by the Hon'ble Apex Court in the case of Somesh Chourasia V. State of MP & Another reported in (2021) SCC OnLine SC 480.

4. Let the case be listed on 5th December, 2025.

5. In the meanwhile, the learned counsel appearing for the State is directed to file the aforesaid.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

13th November, 2025 Samarth