Samir Kumar Giri & Others vs The State Of Jharkhand & Others
2025 Latest Caselaw 2519 Jhar

Jharkhand High Court

Samir Kumar Giri & Others vs The State Of Jharkhand & Others on 10 February, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      L.P.A. No. 547 of 2024
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Samir Kumar Giri & others ..........Appellants Versus The State of Jharkhand & others .......Respondents

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

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For the Appellants : Mr. Shresth Gautam, Advocate For the Resp.-State : Mr. Indranil Bhaduri, S.C-IV

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02/ Dated: 10.02.2025 I.A. No. 10423 of 2024

1. This application is filed to condone the delay of 46 days in filing this appeal challenging the judgment of learned Single Judge.

2. Mr. Indranil Bhaduri, S.C.-IV appearing for the respondents states that he has no objection to the condonation of the said period of delay. Therefore, the application is allowed and delay in filing the appeal is condoned.

3. Admit this appeal.

4. Issue notice to the respondents.

5. Mr. Indranil Bhaduri, S.C.-IV accepts notice on behalf of the respondents and waives service.

6. List this case along with L.P.A. No. 485 of 2024 on 27.02.2025.

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

(Deepak Roshan, J.) jk/vikas