Qamrul Hoda @ Md. Subhan @ Md. Subahan vs The State Of Jharkhand
2026 Latest Caselaw 912 Jhar

Jharkhand High Court

Qamrul Hoda @ Md. Subhan @ Md. Subahan vs The State Of Jharkhand on 9 February, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (SJ) No. 446 of 2024
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Qamrul Hoda @ Md. Subhan @ Md. Subahan ...... Appellant Versus

1. The State of Jharkhand

2. Arun Murmu ..... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Rohan Mazumdar, Advocate For the State : Ms. Anuradha Sahay, A P. P. For the Resp. No. 2 : Miss Suggi Murmu, Advocate Md. Zubair Khan, Advocate ......

14/09.02.2026 Heard learned counsel for both the sides.

2. Learned counsel for the Complainant has submitted that other co-accused i.e. accused no. 1, Sakro Devi @ Sakro Kumari, accused no. 2, Madan Kumar Rana and accused no. 4, Shahid Shakil @ Shakil Builder are absconding from the learned Court below and due to the order dated 14.01.2026 passed by this Court, further proceeding against them is also stayed in the learned Court below and as such, the order dated 14.01.2026 passed by this Court may be modified.

3. It further appears that although the learned counsel for the appellant has enclosed the FIR arising out of the Complaint Case No. 06 of 2019, but Annexure nos. I to VIII have not been enclosed with this FIR.

4. Learned counsel for the appellant has submitted that he has been given only FIR and the Complaint Case and not the Annexure nos. I to VIII enclosed with the FIR.

5. Under the circumstances, learned Trial Court is directed to send the legible scanned copy of the FIR i.e. Golmuri P. S. Case No. 160 of 2019 arising out of the Complaint Case No. 06

of 2019 corresponding to SC/ST Case No. 30 of 2023 containing Annexure nos. I to VIII respectively.

6. Learned counsel for the Informant prays for two weeks' time to file counter affidavit.

7. Put up this case on 19.03.2026.

8. Under the circumstances, the order dated 14.01.2026 passed by this Court is modified to the extent that further proceeding shall remain stayed only in respect of the appellant- Qamrul Hoda @ Md. Subhan @ Md. Subahan, and who has been arrayed as accused no. 3 in Complaint Case No. 06 of 2019 corresponding to Golmuri P. S. Case No. 160 of 2019 [SC/ST Case No. 30 of 2023] till 19.03.2026.

(Sanjay Prasad, J.) Dated 09.02.2026 Kamlesh/