Narayan Singh vs The State Of Jharkhand & Ors
2024 Latest Caselaw 9707 Jhar

Jharkhand High Court

Narayan Singh 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. 256 of 2024
                                              -----

Narayan Singh ... ... Appellant Versus The State of Jharkhand & Ors. ... ... Respondents

-------

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

-------

For the Appellant : Mr. Vibor Mayank, Adv. For the Respondents : Mr. Ashutosh Anand, AAG-III

------

Order No. 06/Dated 26th September, 2024 [

I.A. No. 6858 of 2024

1. This application has been filed by the applicant seeking

condonation of delay of 114 days in filing this appeal

challenging the judgment dated 05.12.2023 passed by the

learned Single Judge in W.P.(S) No. 2329 of 2022.

2. Mr. Ashutosh Anand, learned AAG-III, appearing for the

respondents, does not have any serious objection for the

condonation of the delay.

3. Therefore, this application is allowed and delay of 114

days in filing this appeal is condoned.

4. List for Admission on 16.10.2024.

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

(Deepak Roshan, J.) Fahim/Amardeep