Silbriyus Dungdung @ Silbiyus & Ors vs The State Of Jharkhand
2026 Latest Caselaw 34 Jhar

Jharkhand High Court

Silbriyus Dungdung @ Silbiyus & Ors vs The State Of Jharkhand on 5 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (S.J) No. 663 of 2025
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Silbriyus Dungdung @ Silbiyus & Ors. ......Appellants Versus The State of Jharkhand ......Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellants : Mr. Shivam Utkarsh Sahay, Advocate For the State : Mr. Shailesh Kr. Sinha, A.P.P. ......

08/05.01.2026 Call for explanation from the Assistant Registrar, Section Officer and Dealing Assistant of the Criminal Appeal (SJ) who has placed the instant Criminal Appeal on 18.08.2025 before this Court although, the Hon'ble Division Bench of this Court vide order dated 22.11.2024 had directed the office to place the matter before the appropriate Bench.

2. The Registrar (Establishment) of this Court is directed to call for explanation from the officer concerned and place before this Court on the next date fixed in this case.

3. Call for a report from the Secretary, DLSA, Simdega as to whether any compensation has been paid to the victim in the light of judgment and sentence passed by the learned Court below on 23.02.2024 and 24.02.2024 respectively.

4. The instant interlocutory application has been filed on behalf of the appellants for condoning the delay of 63 days.

5. Learned counsel for the appellants has submitted that due to financial crunch, they could not file the appeal within time and they had approached before the Jharkhand High Court Legal Services Committee (JHALSA) for filing the instant criminal appeal on their behalf and hence, the delay of 63 days may be condoned.

6. Learned A.P.P. has raised no objection.

7. It appears that the instant criminal appeal has been filed on behalf of the appellants through Jharkhand High Court Legal Services Committee.

8. Having heard the learned counsel for the parties and going through the records, it appears that the appellants are in custody since 13.01.2022.

9. Under the circumstances, the delay of 63 days is condoned.

10. Thus, I.A. No. 8606 of 2024 is allowed and stands disposed of.

Cr. Appeal (S.J) No. 663 of 2025

11. Admit.

12. It has been informed that Criminal Appeal (SJ) No. 187 of 2024 and Criminal Appeal (SJ) No. 1 of 2025 have also been filed on behalf of the co-convicts and in which LCR has already been received.

13. Office is directed to place this case alongwith LCR on 15.01.2026.

14. Learned counsel for the appellants is directed to implead the informant as respondent No. 2 in this case in course of the day by red ink.

15. In the meantime, learned APP is directed to get served notice of this appeal upon the informant of this case through Officer In-charge of the concerned Police Station and shall file an affidavit.

16. Put up this case on 15.01.2026.

(Sanjay Prasad, J.) Dated: 05.01.2026 RKM/