Dilkeshwar Singh vs The State Of Jharkhand
2022 Latest Caselaw 332 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Appeal (S.J.) No.988 of 2019
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Dilkeshwar Singh .... .... Appellant Versus The State of Jharkhand .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Vishal Kumar, Adv. For the State : Mr. Rakesh Kumar, A.P.P.

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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

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th 06/Dated: 08 February, 2022

I.A. No.4529 of 2021

1. The present interlocutory application has been filed for condoning the delay of 541 days in filing the present criminal appeal.

2. The present criminal appeal has been filed against the judgment of conviction dated 20.01.2018 as the sentencing part is already completed by the appellant.

3. Considering the reasons assigned in the present interlocutory application, delay in filing the present criminal revision is, hereby, condoned.

4. Accordingly, interlocutory application being I.A. No.4529 of 2021 stands allowed.

Criminal Appeal (S.J.) No.988 of 2019

Admit.

Issue Notice.

Call for the Lower Court Records.

(Rajesh Kumar, J.)

Amar/-