The State Of Jharkhand And Others vs Pawan Kumar Mandal
2026 Latest Caselaw 328 Jhar

Jharkhand High Court

The State Of Jharkhand And Others vs Pawan Kumar Mandal on 20 January, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       L.P.A. No. 418 of 2024

             The State of Jharkhand and others       ---        ---    Appellants
                                             Versus
             Pawan Kumar Mandal                      ---        ---    Respondent
                                                    ---

CORAM: Hon'ble The Chief Justice Hon'ble Mr. Justice Rajesh Shankar

---

For the Appellants: Mr. Manish Kumar, Sr. S.C-II Mr. Ashwini Bhushan, A.C to Sr. S.C-II For the Respondent: Mr. Saurabh Shekhar, Advocate Ms. Shail Lakra, Advocate

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I.A. No. 7002 of 2024

10 / 20.01.2026 Heard learned counsel for the parties.

2. This I.A. seeks condonation of delay of 172 days in filing the appeal.

The reasons for the delay have been set out in paragraphs-4 to 15 of the interim

application.

3. The period has been reckoned from the date of receipt of the certified

copy of the impugned judgment and order which itself took about two months.

After that, the file was processed and the appeal has been filed. Though the

delay is of 172 days, same has been properly explained and the explanation

constitutes sufficient cause. Accordingly, we condone the delay of 172 days and

dispose of this I.A.

4. Place this appeal 'For Admission' on 17th of February, 2026.

5. Learned counsel for the appellants states that within this week, copy of

the Appeal Memo along with its enclosures will be supplied to the learned

counsel appearing on behalf of the Respondent.

(M.S. Sonak, C.J)

(Rajesh Shankar, J) January 20, 2026 Ranjeet/R. Kr.

Uploaded on 21.01.2026