Musha Hapadgada @ Kateya @ Namjan @ Ishu @ ... vs The State Of Jharkhand
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Jharkhand High Court

Musha Hapadgada @ Kateya @ Namjan @ Ishu @ ... vs The State Of Jharkhand on 24 January, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (DB) No. 17 of 2024
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Musha Hapadgada @ Kateya @ Namjan @ Ishu @ Musha Hapadgara, aged about 21 years, son of Marshal Hpadgara, R/o Village-Konseya, P.O. & P.S.-Bandgaon, District-East Singhbhum ... ... Appellant Versus The State of Jharkhand ....Respondent

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

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For the Appellant : Mr. Amlan Palit, Advocate For the Resp.State : Mrs. Lily Sahay, A.P.P.

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th 02/Dated: 24 January, 2024

1. The instant criminal appeal has been filed under Section 21(4) of the National Investigation Agency Act, 2008 against the order dated 25.05.2023 passed by learned A.S.J.-IV, West Singhbhum, Chaibasa in connection with Gudri P.S. Case No.11 of 2020, arising out of G.R. Case No.382 of 2022 (S.T. Case No.74 of 2023).

2. As per the office note, since the appeal has been filed beyond the period of 90 days and as such the issue of maintainability has been raised.

3. This Court has already decided the issue vide order dated 09.01.2024 passed in Cr. Appeal (D.B.) No.1961 of 2023 holding the appeal to be not maintainable which has been filed beyond the period of 90 days.

4. This Court in view of the aforesaid judgment, hereby, upholds the objection raised by the office regarding the non-maintainability of the instant appeal.

5. Accordingly, the instant appeal stands dismissed as not maintainable.

(Sujit Narayan Prasad, J.)

(Pradeep Kumar Srivastava, J.) pappu/-