Basant Kumar Singh vs The State Of Jharkhand & Others
2025 Latest Caselaw 2606 Jhar

Jharkhand High Court

Basant Kumar Singh vs The State Of Jharkhand & Others on 12 February, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      L.P.A. No. 39 of 2025
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Basant Kumar Singh ..........Appellant 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 Appellant : Mr. Sarvendra Kumar, Advocate For the Resp.-State : Mr. Faisal Allam, A.C to S.C Mines-III

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02/ Dated: 12.02.2025 I.A. No. 949 of 2025

1. This application is filed to condone the delay of 190 days in filing this appeal challenging the judgment of learned Single Judge.

2. Mr. Faisal Allam, A.C to S.C. Mines-III 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.

List this case on 05.03.2025.

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

(Deepak Roshan, J.) jk/vikas