Arbind Mochi vs The State Of Jharkhand
2026 Latest Caselaw 84 Jhar

Jharkhand High Court

Arbind Mochi vs The State Of Jharkhand on 6 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Appeal (S.J) No. 1095 of 2025
                                  ....

           Arbind Mochi                               ......Appellant
                                    Versus
           The State of Jharkhand                        ......Respondent
                                    -----
           CORAM:        HON'BLE MR. JUSTICE SANJAY PRASAD
                               -----

           For the Appellant  : Mr. Sumit Prakash, Advocate
           For the State      : Mr. V.S. Sahay, APP
                               ......

02/06.01.2026      I.A. No. 17098 of 2025

The instant interlocutory application has been filed u/s 5 of the Limitation Act on behalf of the appellant for condoning the delay of 46 days.

2. Learned counsel for the appellant has submitted that due to delay in obtaining the certified copy of the impugned judgment and there is a delay of 46 days in filing the instant criminal appeal and hence, the delay of 46 days may be condoned.

3. Learned APP has raised no objection.

4. Having heard the learned counsel for the parties and considering the fact that the appellant is in custody and in view of the averments made in paragraph nos. 5 to 7, the delay of 46 days is condoned.

5. I.A. No. 17098 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No. 1095 of 2025

6. Learned counsel for the appellant is directed to implead the guardian of victim girl 'X' as respondent no.2 in this case in course of the day.

7. Learned APP is directed to get served notice of this

Criminal Appeal upon the guardian of victim girl 'X' of this case through the Superintendent of Police, Lohardaga in the light of judgment reported in (2019) 2 SCC 703 (Nipun Saxena and Anr. vs. Union of India) and shall file affidavit with regard to service of notice upon the guardian of victim girl 'X'.

8. Call for the legible scanned copy of the Lower Court Records from learned Court below.

9. Let a copy of this order be sent by fax to the Superintendent of Police, Lohardaga and also be handed over to the learned APP for the needful.

10. Put up this case after four weeks.

(Sanjay Prasad, J.) Dated: 06.01.2026 RKM/