Syed Mohammad Jahangir vs State Of Jharkhand And Others
2025 Latest Caselaw 5730 Jhar

Jharkhand High Court

Syed Mohammad Jahangir vs State Of Jharkhand And Others on 11 September, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         L.P.A. No. 347 of 2024
             Syed Mohammad Jahangir          ... ...  ...   ... Appellant
                                     Versus
             State of Jharkhand and others       ...    ...     ... 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. Shahid Khan, Advocate For the Respondents: Mr. Ashutosh Anand, AAG-III

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05/Dated: 11.09.2025

I.A. No. 7584 of 2024

1) For the reasons stated in the application duly supported by the

affidavit of the appellant-applicant, we find sufficient cause to

condone the delay of 110 days' that has crept up in filing the

appeal.

2) Ordered accordingly.

3) I.A. No. 7584 of 2024 stands disposed of.

             4)    Heard both sides.

             5)    Judgment is reserved.

(Tarlok Singh Chauhan, C.J.)

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