Sucharita Mahato vs The State Of Jharkhand & Ors
2025 Latest Caselaw 2574 Jhar

Jharkhand High Court

Sucharita Mahato vs The State Of Jharkhand & Ors on 11 February, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        L.P.A No. 720 of 2023
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Sucharita Mahato ... ... Appellant

Versus

The State of Jharkhand & Ors. ... ... Respondents

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

For the Appellant : Mr. Niladri S. Mukherjee, Advocate For the Respondents : Mr. Yogesh Modi, AC to AAG-IA Mrs. Richa Sanchita, Advocate

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6/Dated: 11.02.2025

I.A No. 8907 of 2024

1. This application is filed seeking condonation of delay of 89 days in filing this appeal challenging the judgment of the learned Single Judge.

2. Though counsel for the respondents has filed a counter affidavit opposing condonation of delay, since the delay is not much and is satisfactorily explained, I.A No. 8907 of 2024 is allowed and the delay in filing the appeal is condoned.

3. List this case on 26.03.2025.

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

(Deepak Roshan, J.)

Amit/Vedanti