Thakur Murmu vs The State Of Jharkhand
2025 Latest Caselaw 5517 Jhar

Jharkhand High Court

Thakur Murmu vs The State Of Jharkhand on 4 September, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

                                                         2025:JHHC:27630


          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (SJ) No. 762 of 2025
                                    ....

Thakur Murmu, aged about 26 years, son of Jetha Murmu, Resident of Village- Hathbari, PO & PS- Shikaripara, District-

           Dumka, Jharkhand                                  ...... Appellant
                              Versus
           The State of Jharkhand                           ...... Respondent
                                 -----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Saurav Kumar, Advocate For the State : Mr. P. K. Chatterjee, Spl. P. P. ......

07/04.09.2025 This Criminal Appeal has been filed through Jharkhand High Court Legal Services Committee.

2. This Cr. A. (SJ) Filing No. 27740 of 2024 has been posted today in the first half under the heading "Order for Defects", however, it has been pointed by the learned Spl. P. P. and learned counsel for the appellant that all the defects have already been removed and as such, this Criminal Appeal has been notified today by the office by giving the appeal number bearing Cr. Appeal (SJ) No. 762 of 2025.

3. From perusal of the counter affidavit filed on behalf of the respondent- State on 01.09.2025, it appears that the appellant has already been released after completing his period of sentence and learned counsel for the State has enclosed the photocopy of the custody report sent by the Jail Superintendent, Central Jail, Dumka vide Letter No. 2579 dated 25.08.2025.

4. It reveals that the appellant- Thakur Murmu, after completing the period of four (4) years eleven (11) months and twenty two (22) days has already been released from jail on 12.10.2024. However, vide judgment dated 27.05.2024 passed by Shri Ramesh Chandra, learned Special Judge, (POCSO), Dumka in

2025:JHHC:27630

connection with Special POCSO Case No. 03 of 2020 arising out of Shikaripara P.S. Case No. 108 of 2019, the appellant was sentenced to R.I. for a period of five (5) years and to pay fine of Rs. 5,000/- for the offence under Section 8 of the POCSO Act.

5. In view of the above, learned counsel for the appellant, who has appeared through Jharkhand High Court Legal Services Committee has submitted that as the appellant has already been released from jail after completing the period of sentence i.e. four (4) years eleven (11) months and twenty two (22) days on 12.10.2024, thus this Criminal Appeal has become infructuous.

6. Under the circumstances, Cr. Appeal (SJ) No. 762 of 2025 has become infructuous and as such, Cr. Appeal (SJ) No. 762 of 2025 is dismissed as having become infructuous.

(Sanjay Prasad, J.) Kamlesh/