Aadesh Ganjhu @ Aadesh Kumar vs The State Of Jharkhand
2024 Latest Caselaw 8805 Jhar

Jharkhand High Court

Aadesh Ganjhu @ Aadesh Kumar vs The State Of Jharkhand on 4 September, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 805 of 2024
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Aadesh Ganjhu @ Aadesh Kumar ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Mr. Sahil, Advocate For the Respondent : Mr. Satish Prasad, Advocate

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Order No. 04 : Dated 4 September, 2024 th

Sujit Narayan Prasad, ACJ:

I.A. No. 7601 of 2024

1. The instant Interlocutory Application has been filed for

condonation of delay of 04 days in preferring the appeal.

2. Heard learned counsel for the parties.

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

in filing the appeal is condoned.

4. Accoridngly, Interlocutory Application being I.A. No. 7601 of

2024 stands allowed and disposed of.

5. Learned counsel for the appellant has sought for 10 days'

time to file supplementary affidavit annexing therewith the

judgment of acquittal in connection to other cases and orders

granting bail to the appellant.

6. As prayed for, list this case on 17.09.2024.

(Sujit Narayan Prasad, A.C.J.)

(Arun Kumar Rai, J.) Alankar/