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Uday Purty @ Mano @ Tikunia vs The State Of Jharkhand
2024 Latest Caselaw 10240 Jhar

Citation : 2024 Latest Caselaw 10240 Jhar
Judgement Date : 29 October, 2024

Jharkhand High Court

Uday Purty @ Mano @ Tikunia vs The State Of Jharkhand on 29 October, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Subhash Chand

                                -1-



   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Appeal (DB) No. 1802 of 2023
                              ----

Uday Purty @ Mano @ Tikunia ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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

------

For the Appellant : Mr. Rupesh Singh, Advocate Mr. Sudhanshu Singh, Advocate For the State : Mr. Anup Pawan Topno, APP

--------

th Order No. 05 : Dated 29 October, 2024 Per Sujit Narayan Prasad, J:

I.A. No. 11565 of 2023

1. The instant Interlocutory Application has been filed for

condonation of delay of 1078 days in filing the appeal.

2. Heard learned counsel for the parties.

3. Learned counsel for the appellant has submitted that the

appellant is financially incapable of defending himself by

engaging a private counsel. However, after coming to know

about his right to free legal aid, he made an application

before the Jharkhand High Court Legal Services Committee

on 27.08.2023, for engaging counsel to file appeal against

the judgment of conviction and order of sentence, and

accordingly after following the procedure the appeal has

been filed, which caused delay in filing the appeal.

4. In view of the aforesaid fact, prayer has been made to

condone the delay in filing the appeal.

5. Learned A.P.P., considering the aforesaid fact, does not

oppose the prayer for condonation of delay in preferring the

appeal.

6. In view of the reasons assigned in the application, the delay

in filing the appeal is condoned.

7. Accordingly, Interlocutory Application being I.A. No. 11565

of 2023 stands disposed of.

Cr. Appeal (DB) No. 1802 of 2023

8. Heard learned counsel for the parties.

9. Admit.

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

State.

11. Call for the L.C.R.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) Alankar/

 
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