Md. Safique Alam vs The State Of Jharkhand
2025 Latest Caselaw 7196 Jhar

Jharkhand High Court

Md. Safique Alam 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. 981 of 2025
Md. Safique Alam                  ......              Appellant
                      Versus
1.The State of Jharkhand
2.Firoz Ansari                    .......           Respondents
                      ---------

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

----------

For the Appellant : Mr. Parwez Ahmad Khan, Advocate For the State : Mr. Pankaj Kumar, P.P.

-----------

th 06/Dated:26 November, 2025 This Criminal Appeal has been filed through the Jharkhand High Court Legal Services Committee. I.A. No.15114 of 2025

2. I.A No.15114 of 2025 has been filed on behalf of the appellant under Section 5 of the Limitation Act for condoning the delay of 161 days.

3. Learned counsel for the appellant submitted that the appellant was suffering from financial crunch and he had represented before Jharkhand High Court Legal Services Committee for filing appeal and as such the delay of 161 days may be condoned.

4. Learned P.P. has raised no serious objection.

5. Having heard learned counsel for the parties and in view of the averments made in paragraph 3 to 5, the delay of 161 days in filing the instant Criminal Appeal is condoned.

6. Thus, I.A No.15114 of 2025 is allowed and stands disposed of.

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

8. Admit.

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

10. Office is directed to issue notice upon the Respondent No.2 by Speed Post with A/D.

11. It appears from the impugned judgment that a case under 302 of IPC was pending against the appellant and the appellant has been convicted in S.T. No.128 of 2015 from which this appeal has arises.

12. The State is also directed to obtain the criminal antecedent report of the appellant and shall filed counter affidavit and also file status of case instituted under section 302 IPC against the appellant.

13. Put up this case after six weeks.

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