State Of Jharkhand Through The Deputy ... vs Babulal Singh
2025 Latest Caselaw 6278 Jhar

Jharkhand High Court

State Of Jharkhand Through The Deputy ... vs Babulal Singh on 7 October, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Acquittal Appeal (SJ). No. 16 of 2025
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State of Jharkhand through the Deputy Commissioner, Jamshedpur, P.O. & P.S. -Sakchi, District -East Singhbhum.

.... .... .... Appellant Versus Babulal Singh, aged about 40 years, son of Late Mukul Singh @ Khadu Singh .... .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Bhola Nath Ojha, Spl. P.P. For the Respondent : Mr. Akshay Kr. Mahato, Advocate

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Order No.05 Dated- 07.10.2025 I.A. No.13202 of 2024 Heard the parties.

This interlocutory application has been filed with a prayer to condone the delay of 174 days in filing this acquittal appeal.

It is submitted by the learned counsel for the appellant that after the judgment of acquittal was passed, the learned Deputy Commissioner, East Singhbhum sent the information to the office of the Advocate General with all the documents for filing of the appeal but in the meantime, there was election of the State Assembly, hence there was delay in filing this acquittal appeal. It is next submitted that the delay was neither intentional nor deliberate and the appellant has very good grounds to agitate in this acquittal appeal and unless the delay in filing this acquittal appeal is condoned, the appellant will be highly prejudiced.

Considering the facts and circumstances of the case, the delay of 174 days in filing this instant acquittal appeal is condoned.

This interlocutory application stands disposed of accordingly.

(Anil Kumar Choudhary, J.) Acquittal Appeal (SJ). No. 16 of 2025 This appeal will be heard.

Admit.

Call for the Trial Court Records.

Mr. Akshay Kr. Mahato, Advocate receives notice of this appeal on behalf of the sole respondent.

List this appeal after receipt of the Trial Court Records. The learned counsel for the sole respondent submits that the appellant be directed to serve a copy of the appeal memo with all its annexures upon the respondent.

The learned counsel for the appellant submits that the same will be supplied within a week.

(Anil Kumar Choudhary, J.) 07.10.2025 Sonu/Gunjan-