Anil Saw vs The State Of Jharkhand
2025 Latest Caselaw 6480 Jhar

Jharkhand High Court

Anil Saw vs The State Of Jharkhand on 15 October, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Criminal Appeal (D.B.) No. 1547 of 2023
            Anil Saw                                 ... ... Appellant
                                 Versus
           The State of Jharkhand               ... ... Respondent
                                 ---------

CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

---------

           For the Appellant     : Ms. Apoorva Singh, Advocate
           For the State         : A.P.P.
                                 ---------
11/15.10.2025     The issue of maintainability has been pointed out

by the office as the appeal has been filed beyond the period of 90 days as envisaged in Section 21(5) of the NIA Act.

This appeal arises out of the judgment of conviction and sentence dated 30.01.2023. As submitted by the learned counsel for the appellant the appellant seems to be in custody since 12.11.2018 and is on the verge of completing seven years in custody out of a maximum sentence of R.I. for 10 years for the offence u/s 370(2) of the IPC.

In view of the aforesaid facts and circumstances, the objection pointed out by the office with respect to the maintainability of this appeal is waived.

This interlocutory application has been preferred by the appellant for condoning a delay of 115 days in filing the appeal.

This appeal has been filed through the High Court Legal Services Committee.

Having been satisfied with the reasons assigned in the instant application, the same is allowed and the delay of 115 days in filing the appeal is hereby condoned.

I.A. No. 958 of 2024 stands disposed of. Criminal Appeal (D.B.) No. 1547 of 2023 Admit.

Call for the Trial Court Records from the court concerned.

(Rongon Mukhopadhyay, J.)

(Pradeep Kumar Srivastava, J.) Dated, the 15th October, 2025 A. Sanga/-