Ashutosh Kumar vs The State Of Jharkhand And Others
2025 Latest Caselaw 2753 Jhar

Jharkhand High Court

Ashutosh Kumar vs The State Of Jharkhand And Others on 19 February, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           L.P.A. No. 494 of 2024
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Ashutosh Kumar .......Appellant Versus The State of Jharkhand and 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. Manoj Tandon, Advocate Mr. Siddharth Ranjan, Advocate For the Respondents : Mr. Aditya Kumar, AC to Sr. SC-I

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05/ Dated: 19.02.2025 I.A. No. 10303 of 2024

1. This application is filed to condone delay of 81 days in filing this appeal challenging the judgment of the learned Single Judge.

2. Since the delay is not substantial in spite of opposition to the same by the respondents, we are inclined to condone the same.

3. Therefore, this application is allowed and the delay in filing the appeal is condoned.

4. List this case on 7th May, 2025.

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

(Deepak Roshan, J.) Amit/Vedanti