The State Of Jharkhand And Another vs Akhilesh Prasad
2025 Latest Caselaw 6706 Jhar

Jharkhand High Court

The State Of Jharkhand And Another vs Akhilesh Prasad on 4 November, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         L.P.A. No. 213 of 2025
             The State of Jharkhand and another ...    ...   ...  Appellants
                                     Versus
             Akhilesh Prasad                     ...     ...     ...  Respondent
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Appellants : Mr. Ajit Kumar, AC to GA-V For the Respondents: Mr. Manoj Tandon, Advocate Ms. Neha Bharadwaj, Advocate Ms. Akansha Priya, Advocate Ms. Shivani Bhardwaj, Advocate

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03/Dated: 04.11.2025

I.A. No. 2610 of 2025

1) For the reasons stated in the application, we find sufficient

cause to condone the delay of 106 days that has crept up in

filing of the appeal. Ordered accordingly.

2) Accordingly, I.A. No. 2610 of 2025 stands disposed of.

             3)    Heard both sides.

             4)    Judgment is reserved.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) 04/11/2025 Sharda/MM Cp.01