Abhisek Kumar Sahu vs The State Of Jharkhand
2023 Latest Caselaw 1821 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No.301 of 2022

            Abhisek Kumar Sahu                           .....   Appellant
                                     Versus
            The State of Jharkhand                       ....      Respondent

                  CORAM:        HON'BLE MR. JUSTICE NAVNEET KUMAR

            For the Appellant            :   Ms. Nivedita Kundu, Advocate
            For the State                :   Mr. Praveen Kr. Appu, APP
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6/28.04.2023 Heard learned counsel appearing on behalf of the appellant and learned APP appearing on behalf of the State.

IA No. 2490 of 2023

2. Learned defence counsel appearing on behalf of the appellant submitted that one IA No. 2490 of 2023 has been filed by the appellant for the condonation of the delay in filing of the criminal appeal of 19 days.

3. It has been pointed out that the impugned judgment was pronounced on 18/12/2021 and the free copy of the aforesaid judgement was handed over to the appellant on 15/01/2022 and the appellant belongs to a very poor family and he has no knowledge about the statutory period of filing the appeal and could not arrange the money to give to the learned counsel and as such the delay of 19 days has been caused and there is no willful default on behalf of the appellant and therefore it is urged on behalf of the appellant that the delay in filing the criminal appeal of 19 days be condoned.

4. Having taken into consideration the aforesaid submission advanced on behalf of the appellant and having been satisfied with the cause shown for the condonation of delay, the delay in filing the appeal of 19 days is hereby condoned and the IA No. 2490 of 2023 is allowed.

5. Let this case be posted along with criminal appeal (SJ) No. 65 of 2022.

(Navneet Kumar, J.) R.Kumar