Brajeshwar Mahto vs Union Of India Through C.B.I
2025 Latest Caselaw 7473 Jhar

Jharkhand High Court

Brajeshwar Mahto vs Union Of India Through C.B.I on 3 December, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Criminal Appeal (S.J.) No. 964 of 2025
                               With
                    I.A. No. 14974 of 2025
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Brajeshwar Mahto ..... Appellant Versus Union of India through C.B.I. ..... Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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     For the Appellant      : Mr. Ajay Kumar Sah, Advocate
     For the U.O.I.         : C.G.C.
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02/03.12.2025        I.A. No. 14974 of 2025

2. The instant Interlocutory Application has been filed under Section 5 of the Limitation Act for condonation of delay of 06 days in filing this appeal.

3. Learned counsel for the appellant submitted that the appellant is a retired employee and is in jail custody and after passing of the judgment of conviction and sentence, he could not consult any Advocate due to paucity of necessary fund and hence, the delay of 06 days in filing this appeal may be condoned.

4. Learned counsel for the Union of India has raised no objection.

5. Having heard learned counsel for the parties and considering the averments made in Para 5 and 6 of this Interlocutory Application, the delay of 06 days in filing this appeal is condoned.

6. Thus, I.A. No. 14974 of 2025 is allowed and stands disposed of.

Criminal Appeal (S.J.) No. 964 of 2025

7. Admit.

8. Call for the legible scanned copy of the Lower Court Record from the learned Court below.

9. Put up this case after Five weeks.

(Sanjay Prasad, J.) s.m.