Ashok Kumar Mahato vs The State Of Jharkhand & Ors
2025 Latest Caselaw 551 Jhar

Jharkhand High Court

Ashok Kumar Mahato vs The State Of Jharkhand & Ors on 3 July, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               L.P.A. No. 47 of 2025
                                      With
                                I.A. No. 764 of 2025

                Ashok Kumar Mahato                    ...      ...     Appellant
                                             Versus
                The State of Jharkhand & Ors.         ... ...      Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellant : Mr. Harendra Kumar Mahato, Advocate For the Respondents : Mr. Sahbaj Akhtar, A.C. to A.A.G.-III

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02/03.07.2025 I.A. No. 764 of 2025 has been filed for condonation of

delay of 85 days in filing the appeal challenging the judgment of

the learned Single Judge.

2. Though the counsel for the respondents oppose the

condonation of delay, since the delay is not inordinate and

satisfactory explanation has been given for condonation of the

same in the application for condonation of delay, this application is

allowed and the delay is condoned.

3. List this case on 18.07.2025.

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

(Rajesh Shankar, J.) Manish/Ritesh