Landu Jamunda vs The State Of Jharkhand
2024 Latest Caselaw 10589 Jhar

Jharkhand High Court

Landu Jamunda vs The State Of Jharkhand on 22 November, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Navneet Kumar

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   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Appeal (DB) No. 1424 of 2024
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Landu Jamunda ... ... 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. Mayank Mohit Sinha, Advocate For the Respondent : APP

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nd Order No. 03 : Dated 22 November, 2024

I.A. No. 11800 of 2024

1. The instant Interlocutory Application has been filed

condonation of delay of 2649 days in filing the appeal.

2. Heard learned counsel for the parties.

3. It has been submitted that the appellant has

approached through Secretary, DLSA, West Singhbhum,

Chaibasa through the Superintendent, Central Jail

Ghaghidih, Jamshedpur on 27.08.2023 to prefer appeal

against the judgment of conviction dated 26.05.2017

and sentence dated 27.05.2017 and after following the

procedure the instant appeal could be filed. Further

submission has been made there is no deliberate delay

but due to unavoidable circumstance, the appeal could

not be filed within statutory time.

4. In view of the reasons assigned in the application, the

delay in filing the appeal is condoned.

5. Accordingly, Interlocutory Application stands disposed

of.

Cr. Appeal (DB) No. 1424 of 2024

6. Admit.

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

State.

8. Submission has been made that LCR has been called for

in Cr. Appeal (DB) No. 1848 of 2017, as such prayer has

been made that this case may be tagged along with Cr.

Appeal (DB) No. 1848 of 2017.

9. In view thereof, let the instant appeal be listed along

with Cr. Appeal (DB) No. 1848 of 2017 and prayer for

bail (IA No.11799 of 2024) shall be considered

thereafter.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) Alankar/