Daud Dahanga vs The State Of Jharkhand
2023 Latest Caselaw 2274 Jhar

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       IN THE HIGH COURT                 OF JHARKHAND               AT RANCHI
                           Cr. Appeal (DB) No. 634 of 2023
                                             With
                                    I.A. No. 4663 of 2023
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       Daud Dahanga                                      ......             Appellant
                                 Versus
       The State of Jharkhand                          .......              Respondent
                                            ---------

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant : Mr. Jitendra Shankar Singh, Advocate For the Respondent : Mrs. Lily Sahay, A.P.P.

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th 04/Dated: 06 July, 2023

I.A. No. 4663 of 2023:

1. This interlocutory application has been filed for condoning the delay of 02 days, which has occurred in preferring this appeal.

2. No counter affidavit to the delay condonation application has been filed.

3. Heard the learned counsel for the parties.

4. Having heard the learned counsel for the appellant and considering the statements made in this application, we are of the view that the appellant was prevented by sufficient cause in preferring this appeal within time.

5. Accordingly, this interlocutory application is allowed and the delay of 02 days in preferring this appeal, is hereby condoned.

Cr. Appeal (DB) No. 634 of 2023:

6. Mr. Jitendar Shankar Singh, learned counsel for the appellant has submitted capital punishment has been imposed by the impugned judgment.

7. He has further submitted that reference has also been made in Death Reference Case No. 01 of 2023.

8. Let this case be listed along with Death Reference Case No. 01 of 2023.

9. Let this case be listed on 19.07.2023.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.)

Saurabh/-