Lakshman Prasad vs The State Of Jharkhand & Ors
2024 Latest Caselaw 9699 Jhar

Jharkhand High Court

Lakshman Prasad vs The State Of Jharkhand & Ors on 26 September, 2024

Author: Deepak Roshan

Bench: Deepak Roshan

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             L.P.A. No. 307 of 2024
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Lakshman Prasad ... ... 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 Appellant : Mr. Rajeev Ranjan Tiwary, Adv. For the Respondents : Mr. A.K.Yadav, Sr. S.C.-I

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th Order No. 05/Dated 26 September, 2024 [

I.A. No. 6973 of 2024

1. This application has been filed by the applicant seeking

condonation of delay of 126 days in filing this appeal

challenging the judgment dated 06.12.2023 passed by the

learned Single Judge in W.P.(S) No. 4821 of 2021.

2. Mr. A.K.Yadav, learned Sr. S.C.-I, appearing for the

respondents, has no objection for the condonation of the said

period of delay.

3. Therefore, this application is allowed and delay of 126

days in filing this appeal is condoned.

4. List for Admission on 24.10.2024.

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

(Deepak Roshan, J.) Fahim/Amardeep