Saddam Ansari vs State Of Jharkhand
2023 Latest Caselaw 493 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (SJ) No.852 of 2022
            Saddam Ansari                              ..... Petitioner
                                    Versus
            State of Jharkhand                         ....    Opp. Parties

                  CORAM:         HON'BLE MR. JUSTICE NAVNEET KUMAR

            For the Petitioner              :    Ms. Ritu Kumar, Advocate
            For the State                   :    APP
                                       -----

5/30.01.2023 Learned counsel for the petitioner is present and submitted that one I.A. No.33 of 2023 has been filed with a prayer to condone the delay in filing this appeal in hand.

It has been pointed out that on earlier occasion, criminal revision was filed on behalf of the petitioner on14.09.2022 for setting aside the judgment dated 14.06.2022, whereby the prayer of the appellant for grant of regular bail in connection with Giridih (Mufasil) P.S. Case No.90 of 2019, corresponding to Children Case No.09/2022 (POCSO Case No.54 of 2019) was rejected.

It has further been pointed out that after realizing the mistake of filing Criminal Revision instead of Criminal Appeal, the appellant made application with a prayer for converting the criminal revision into criminal appeal and accordingly there was a delay in filing the criminal appeal and therefore it is urged on behalf of the appellant to condone the delay in filing the criminal appeal against the judgment dated 14.06.2022.

Having taken into consideration the aforesaid submission, this Court found reasonable ground for condoning the delay. Accordingly, the delay in filing the appeal is hereby condoned.

The I.A. No.33 of 2023 filed for condonation of delay stands disposed of.

Let this case be posted on 15th February 2023.

In the meantime, the concerned learned APP appearing on behalf of the State is directed to procure the Social Investigation Report, case diary and also the stage of trial by the next date positively.

Learned Court below is also directed to send the Social Investigation Report to this Court positively by the next date.

(Navneet Kumar, J.) R.Kumar