State Of Jharkhand Through Deputy ... vs Om Prakash Kumar @ Guddu Singh
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Jharkhand High Court

State Of Jharkhand Through Deputy ... vs Om Prakash Kumar @ Guddu Singh on 10 April, 2026

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Acq. Appeal (DB) No. 108 of 2025
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State of Jharkhand through Deputy Commissioner, Ranchi P.O.- G.P.O., P.S.-Kotwali, District-Ranchi ... ... Appellant Versus Om Prakash Kumar @ Guddu Singh, aged 35 years, son of Veer Bahadur Singh, resident of Village-Soanvarsha, P.O. & P.S.-Nawa Nagar, District-Buxar, Bihar ... ... Respondent

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CORAM: HON'BLE MR.JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Bhola Nath Ojha, Spl.P.P. For the Respondent : Mr. Jitendra Shankar Singh, Advocate

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th Order No.05/ Dated: 10 April, 2026

I.A. No. 8789 of 2025

Heard Mr. Bhola Nath Ojha, learned Spl.P.P. and Mr. Jitendra

Shankar Singh, learned counsel appearing for the respondent.

2. This application has been preferred by the appellant for grant of

leave to pursue Acq. Appeal (DB) No. 108 of 2025.

3. Having considered the averments made in the instant application,

the same is allowed and the appellant is granted leave to pursue Acq.

Appeal (DB) No. 108 of 2025.

4. The aforesaid I.A. stands allowed and disposed of.

5. This interlocutory application has been preferred by the appellant

for condoning the delay of 209 days in filling of the instant appeal.

6. Having been satisfied with the reasons assigned in the instant

interlocutory application, the same is allowed and the delay of 209 days

in filling of this appeal is hereby condoned.

7. The aforesaid I.A. stands allowed and disposed of.

Acq. Appeal (DB) No. 108 of 2025

8. It has been submitted by learned counsel for the respective parties

that the Trial Court record has already been received in Criminal Appeal

(DB) No. 1391 of 2024. It has been submitted that Criminal Appeal (DB)

No. 1391 of 2024 as well as the present appeal arises out of a common

judgment.

9. In view of the above, let this case be listed along with Criminal

Appeal (DB) No. 1391 of 2024.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.)

10.04.2026 Arpit Uploaded on 16/04/2026

Acq. Appeal (DB) No. 108 of 2025