The State Of Jharkhand And Others vs Sobhnath Sahu
2025 Latest Caselaw 2425 Jhar

Jharkhand High Court

The State Of Jharkhand And Others vs Sobhnath Sahu on 5 February, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              L.P.A. No. 27 of 2019
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The State of Jharkhand and others .......Appellants Versus Sobhnath Sahu .....Respondent

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

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For the Appellants : Mr. Ashok Kr. Yadav, Sr. SC-I Mr. Aditya Kumar, AC to Sr. SC-I For the Respondent : Mr. Manoj Tandon, Advocate

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12/ Dated: 05.02.2025

1. Heard both the sides.

2. I.A No. 1436 of 2025 is filed under section 5 of the Limitation Act, 1963 seeking condonation of delay of 14 days in filing the appeal challenging the judgment of the learned Single Judge.

3. Since the delay in filing the Letters Patent Appeal is only 14 days, the said period of delay is condoned. Accordingly, I.A No. 1436 of 2025 is allowed.

4. I.A No. 1077 of 2019 is disposed of as infructuous.

5. List this case on 17.03.2025.

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

(Deepak Roshan, J.) Amit/Vedanti