Navin Kumar Sinha vs The State Of Jharkhand & Ors
2024 Latest Caselaw 8677 Jhar

Jharkhand High Court

Navin Kumar Sinha vs The State Of Jharkhand & Ors on 30 September, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             L.P.A. No. 484 of 2024
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Navin Kumar Sinha ... ... Appellant Versus The State of Jharkhand & Ors. ...... Respondents

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Appellants : Mr. Bijay Kr. Pandey, Adv For the Respondents : Md. Sahabuddin, S.C.-VII

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th Order No. 04/Dated 30 September, 2024 I.A. No. 9932 of 2024

1. Notice to the respondents.

2. Mr. Sahabuddin, learned S.C.-VII, appears and waives notice on behalf of all the respondents.

3. This application is filed to condone delay of 14 days in

filing this appeal challenging the judgment of the learned Single

Judge.

4. Mr. Sahabuddin, learned S.C.-VII, appearing for the

respondent-State states that he has no objection for the

condonation of said period of delay.

5. Therefore, this application is allowed and the delay in

filing the appeal is condoned.

6. List on 18.11.2024.

(M.S. Ramachandra Rao, C.J.)

(Deepak Roshan, J.) Fahim/Amardeep