Suman Singh Rajput @ Suman Singh vs The State Of Jharkhand
2023 Latest Caselaw 953 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Appeal (D.B.) No. 1081 of 2022
 Suman Singh Rajput @ Suman Singh.               .... .... Appellant
                           Versus
 The State of Jharkhand                                  ....   .... Respondent
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CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

For the Appellant : Mr. Rohit Agarwal, Advocate. For the State : Mrs. Priya Shrestha, A.P.P.

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Order No.04/dated 27.02.2023

I.A.No.1854 of 2023

This Interlocutory Application has been preferred under Section 5 of the Limitation Act for condoning the delay of 21 days in preferring this Appeal.

Heard the appellant.

Having regard to the averments made in the application and submissions made on behalf of the appellant, we are of the view that the appellant was prevented from sufficient cause in filing the appeal within the period of limitation. As such, the delay of 21 days in preferring the appeal is hereby condoned.

I.A.No. 1854 of 2023 stands allowed. Cr. Appeal (D.B.) No. 1081 of 2022 Admit.

Call for the L.C.R.

It has been submitted that the Appeal arising out of judgment and conviction passed in connection with the other appellants being Cr. Appeal (D.B.) No. 826 of 2022 in which the L.C.R. has been called for is to be listed along with this Appeal.

Considering the same, list this Appeal along with Cr. Appeal (D.B.) No. 826 of 2022.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) P.K.S.