Nageshwar Mahto @ Nageshwar Kumar ... vs The State Of Jharkhand
2023 Latest Caselaw 3585 Jhar

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  IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Cr. Appeal (DB) No. 1404 of 2023
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Nageshwar Mahto @ Nageshwar Kumar Mahto ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mr. Ajit Kumar, Advocate For the Respondent : Mr. Manoj Kumar Mishra, APP

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th Order No. 04 : Dated 20 September, 2023

I.A. No. 7519 of 2023

1. The instant application has been filed for condonation

of delay of 354 day in filing the appeal.

2. Heard learned counsel for the parties.

3. In view of reason assigned in the application, the delay

in filing the appeal is condoned.

4. Accordingly, I.A. No. 7519 of 2023 stands disposed of.

Cr. Appeal (DB) No. 1404 of 2023

5. Heard.

6. Admit.

7. Learned A.P.P. waives notice on behalf of respondent-

State.

8. It has been submitted that out of same impugned

judgment Cr. Appeal (DB) No. 812 of 2022 has been filed in

which LCR has already been called for, therefore, prayer

has been made that the instant appeal may be tagged with

Cr. Appeal (DB) No. 812 of 2022

9. In view thereof, list this case along with Cr. Appeal

(DB) No. 812 of 2022.

I.A. 8313 of 2023

10. Prayer for bail (I.A. 8313 of 2023) will be considered

after receipt of LCR.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) Alankar/-