Jharkhand High Court
Shyam Chand Koiri vs The State Of Jharkhand on 24 March, 2017
Author: Pradip Kumar Mohanty
Bench: Ananda Sen, Pradip Kumar Mohanty
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (D.B.) No. 442 of 2016
Shyam Chandra Koiri ... ... Appellant
Versus
The State of Jharkhand ... ... Respondent
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ANANDA SEN
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For the Appellant : Mr. B.N. Rajak, Advocate
For the State : A.P.P.
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Order No. 06 : Dated 24th March, 2017
I.A. No. 6622 of 2016 Heard learned counsel for the appellant and learned Addl. P.P. appearing for the State on the Interlocutory Application, wherein prayer has been made to condone the delay of about 39 days in filing the instant appeal.
Learned counsel for the appellant submitted that the delay in filing the appeal is not intentional and deliberate on the part of the appellant, rather the same was caused due to the circumstances which were beyond the control of the appellant.
Considering the submission made by the parties and on being satisfied with the grounds mentioned in the applications, the delay of 39 days in filing the appeal is hereby condoned.
I.A. No. 6622 of 2016 stands disposed of.
Cr. Appeal (D.B.) No. 442 of 2016 This criminal appeal is admitted for hearing along with Cr. Appeal (D.B.) No. 311/2016 in which the lower court records have already been called for.
Issue notice.
(Pradip Kumar Mohanty, ACJ) (Ananda Sen, J) AKT