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Jawed Alam @ Jawed Ansari vs The State Of Jharkhand
2025 Latest Caselaw 7193 Jhar

Citation : 2025 Latest Caselaw 7193 Jhar
Judgement Date : 26 November, 2025

Jharkhand High Court

Jawed Alam @ Jawed Ansari vs The State Of Jharkhand on 26 November, 2025

Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
           Cr. Appeal (S.J) No. 905 of 2025
Jawed Alam @ Jawed Ansari         ......          Appellant
                      Versus
The State of Jharkhand            .......          Respondent
                      ---------

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

----------

For the Appellant : Mr. Rupesh Kumar, Advocate For the State : Mr. Manoj Kumar Mishra, APP

-----------

th 02/Dated:26 November, 2025 I.A. No.14183 of 2025

I.A No.14183 of 2025 has been filed on behalf of the appellant under Section 5 of the Limitation Act for condoning the delay of 37 days.

2. Learned counsel for the appellant submitted that the appellant is in custody and due to financial crunch, the appellant could not file Criminal Appeal within time and hence the delay of 37 days may be condoned.

3. Learned APP has raised no objection.

4. Having heard learned counsel for the parties and in view of the averments made in paragraph 4 to 7, the delay of 37 days in filing the instant Criminal Appeal is condoned.

5. Thus, I.A. No. 14183 of 2025 is allowed and stands disposed of.

Cr. Appeal (S.J) No.905 of 2025

6. Learned counsel for the appellant is directed to implead the informant as Respondent No.2 in course of the day.

7. Learned APP is directed to get served notice of this Criminal Appeal upon the Informant of this case through the Senior Superintendent of Police, Ranchi in the light of judgment

reported in (2019) 2 SCC 703 (Nipun Saxena and Anr. vs. Union of India) and shall file affidavit with regard to service of notice upon the informant.

8. It appears that the appellant was the Tutor of the Victim girl who was aged around seven years.

9. Call for the legible scanned copy of the Trial Court Record.

10. Put up this case on 17.12.2025 under the same heading within ten cases.

11. Let a copy of this order be sent to the Senior Superintendent of Police, Ranchi and be also handed over to the learned APP for the needful.

(Sanjay Prasad, J.) Dated: 26.11.2025 Saket/-

 
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