Vikas Singh vs The State Of Jharkhand
2025 Latest Caselaw 2671 Jhar

Jharkhand High Court

Vikas Singh vs The State Of Jharkhand on 14 February, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Navneet Kumar

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   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Appeal (DB) No. 170 of 2025
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Vikas Singh                     ...   ...      Appellant
                           Versus
The State of Jharkhand              ...    ... Respondent
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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mr. Nikhil Ranjan, Advocate For the Respondent : Mr. Saket Kumar, APP

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th Order No. 04 : Dated 14 February, 2025

I.A. No. 1447 of 2025

1. The instant Interlocutory Application has been filed

condonation of delay of 483 days in filing the appeal.

2. Learned counsel for the appellant has submitted that

the appellant is very poor person having no means to afford

lawyer to defend his case and no knowledge of law of

limitation. However, somehow he got knowledge about the

Jharkhand Legal Services Authority and immediately after

getting knowledge about the same the appellant approached

the Jail Authority and followed the procedure to avail the

benefit of free legal aid from JHCLSC in order to file appeal

against the judgment of conviction and order of sentence.

Therefore, the delay has been caused in filing the appeal.

3. Learned APP does not dispute the aforesaid fact.

4. In view of the reasons assigned in the application, the

delay in filing the appeal is condoned.

5. Accordingly, Interlocutory Application, being I.A. No.

1447 of 2025, stands disposed of.

6. Heard.

7. Admit.

8. Learned A.P.P. waives notice on behalf of respondent-

State.

9. Call for the L.C.R.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) Alankar/