Iftikar Khan @ Iftikhar Khan @ Bantu Khan vs State Of Jharkhand
2025 Latest Caselaw 1771 Jhar

Jharkhand High Court

Iftikar Khan @ Iftikhar Khan @ Bantu Khan vs State Of Jharkhand on 16 January, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
       Criminal Appeal (D.B.) No. 24 of 2025
                          With
                 I.A. No. 12960 of 2024
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Iftikar Khan @ Iftikhar Khan @ Bantu Khan ..... Appellant Versus State of Jharkhand ..... Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Debarsi Mondal, Advocate For the Respondent : Mr. Achinto Sen, A.P.P.

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th 02/16 January, 2025 I.A. No. 12960 of 2024

1. This Interlocutory Application has been filed for condoning the delay of 17 days, which has occurred in preferring this appeal.

2. No counter to the delay condonation application has been filed.

3. Heard the parties.

4. Having heard the learned counsel for the parties and considering the statements made in this application, we are of the view that there was sufficient cause which prevented the appellant from preferring this appeal within time.

5. Accordingly, this Interlocutory Application is allowed and stands disposed of and the delay of 17 days in preferring this appeal, is hereby condoned. Criminal Appeal (D.B.) No. 24 of 2025

6. Heard the learned counsel for the parties.

7. Admit.

8. Let the case diary be called for as also the antecedent report.

9. Mr. Achinto Sen, learned A.P.P. appearing for the State has sought for time to file affidavit in objection, in view of the judgment rendered by the Hon'ble Apex Court in the case of Somesh Chaurasia Vrs. State of M.P. & Anr., reported in 2021 SCC OnLine SC 480.

10. Let the objection be filed on or before the next date of hearing.

11. Put up this case on 5th March, 2025.

(Sujit Narayan Prasad, J.)

(Sanjay Prasad, J.) s.m.