Shubham Singh @ Bhola Singh vs The State Of Jharkhand
2025 Latest Caselaw 6406 Jhar

Jharkhand High Court

Shubham Singh @ Bhola Singh vs The State Of Jharkhand on 13 October, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Appeal (S.J) No. 389 of 2025
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Shubham Singh @ Bhola Singh ......Appellant Versus

1. The State of Jharkhand

2. Lakhvinder Mahali ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Amit Kr. Sinha, Advocate For the State : Ms. Shweta Singh, A.P.P

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Order No: 07/ Dated: 13.10.2025 I.A No. 4884 of 2025 I.A No. 4884 of 2025 has been filed on behalf of the appellant under Section 5 of the Limitation Act for condoning the delay of 491 days in filing this instant Criminal Appeal.

2. Learned counsel for the State raised objection.

3. Having heard learned counsel for both the sides and in view of the judgments passed by the Hon'ble Jharkhand High Court in Cr. Appeal (S.J) No. 657 of 2023 (Chandra Das versus The State of Jharkhand) and Cr. Appeal (S.J) No. 40 of 2024 (Binod Mahato and Others versus The State of Jharkhand and Another) and also the judgment rendered in the case of Ghulam Rasool Khan and Others versus State of U.P and Others reported in 2022 SCC Online All 975, the delay of 491 days in filing this Criminal Appeal is, hereby, condoned subject to payment of cost of Rs. 2,000/- (Rs. Two Thousand) which must be deposited before the Jharkhand High Court Advocate Clerk Association.

4. Thus, I.A No. 4484 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No. 389 of 2025

5. Heard both the sides.

6. During course of argument, learned counsel for the State has submitted that despite passing the interim order dated 27.08.2025 by this Court, the appellant has not appeared before the I.O despite sending notice to him under Section 35(3) of B.N.S.S by the I.O of this case and he is not co-operating.

7. Learned counsel for the appellant has submitted that one more chance may be given to the appellant and he will cooperate with the I.O during the investigation.

8. Put up this case on 18th November 2025 and till then, interim order dated 27.08.2025 passed by this Court shall continue.

9. In the meantime, the appellant is directed to cooperate with the I.O and shall appear before him if any notice is issued to him under Section 35(3) of B.N.S.S during the investigation.

(Sanjay Prasad, J.) Dated: 13.10.2025 Avinash/