Shambhu Nath Singh vs The State Of Jharkhand & Others
2025 Latest Caselaw 5451 Jhar

Jharkhand High Court

Shambhu Nath Singh vs The State Of Jharkhand & Others on 2 September, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               L.P.A. No. 397 of 2024
            Shambhu Nath Singh                        ..... Appellant
                                         Versus
            The State of Jharkhand & Others           ..... Respondents
                                         With
                               L.P.A. No. 138 of 2025
            The State of Jharkhand & Others           ..... Appellants
                                         Versus
            Shambhu Nath Singh & Another              ..... Respondents

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CORAM HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants: Mr. Rajendra Krishna, Advocate Mr. Saurav Shekhar, Advocate For the Intervenors: Mr. Krishna Murari, Advocate [in L.P.A. No. 397 of 2024] For the State: Mr. Ratnesh Kumar, S.C. (L&C)-I [in L.P.A. No. 138 of 2025] For the State of Bihar: Ms. Diksha Dwivedi, Advocate [in L.P.A. No. 397 of 2024]

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05/02.09.2025

I.A. No. 2419 of 2025 [in L.P.A. No. 138 of 2025]:

1. Since the judgment in question has been challenged by both the

parties to the lis and the question raised has now essentially to be

determined, we therefore find sufficient cause to condone the delay in

filing the present appeal.

2. Accordingly, the present interlocutory application is allowed.

I.A. No. 2215 of 2025 [in L.P.A. No. 397 of 2024]:

3. Since the applicants appear to be the necessary parties, they are

permitted to intervene in the matter.

4. Accordingly, the present interlocutory application is allowed.

L.P.A. Nos. 397 of 2024 & 138 of 2025:

5. Admit.

6. List these cases for hearing in due course.

(TARLOK SINGH CHAUHAN, C.J.)

Satish/Vikas/ (RAJESH SHANKAR, J)