Ramlal Rai vs The State Of Jharkhand
2026 Latest Caselaw 36 Jhar

Citation : 2026 Latest Caselaw 36 Jhar
Judgement Date : 5 January, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

Ramlal Rai vs The State Of Jharkhand on 5 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. Appeal (S.J) No. 1075 of 2025
                                 ....

           Ramlal Rai                                ......Appellant
                                    Versus
           The State of Jharkhand                          ......Respondents
                                    -----
           CORAM:        HON'BLE MR. JUSTICE SANJAY PRASAD
                               -----

For the Appellant : Ms. Neha Bhardwaj, Advocate For the State : Mr. Vishwanath Roy, Spl. P.P. ......

02/05.01.2026 I.A. No. 16906 of 2025 The instant interlocutory application has been filed on behalf of the appellant for condoning the delay of 472 days.

2. Learned counsel for the appellant has submitted that the appellant is poor person and due to financial crunch he could not file the appeal within time and he had approached before the Jharkhand High Court Legal Services Committee (JHALSA) for filing the instant criminal appeal on his behalf and hence, the delay of 472 days may be condoned.

3. Learned Spl. P.P. has opposed the prayer.

4. It appears that the instant criminal appeal has been filed on behalf of the appellant through Jharkhand High Court Legal Services Committee.

5. Having heard the learned counsel for the parties and going through the records, it appears that although the date of custody has not been mentioned in the instant interlocutory application but prima facie, it appears that the appellant was in custody on the date of pronouncement of the judgment on 28.02.2024 and there is delay 472 days.

6. Accordingly, the delay of 472 days is condoned.

7. I.A. No. 16906 of 2025 stands disposed of.

Cr. Appeal (S.J) No. 1075 of 2025

8. Admit.

9. Call for the legible scanned copy of the Lower Court Records from learned Court below.

10. However, learned counsel for the appellant is directed to implead the informant namely, Punit Rai as respondent No. 2 in this case in course of the day by red ink.

11. Office is directed to issue notice upon the Informant- respondent no.2 by Speed Post with A/D.

12. Put up this case on 09.02.2026.

(Sanjay Prasad, J.) Dated: 05.01.2026 RKM/