Jharkhand High Court
Sk. Samjad Ali @ Samjed Aali vs The State Of Jharkhand on 14 September, 2022
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (S.J.) No.561 of 2022
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Sk. Samjad Ali @ Samjed Aali .... Appellant Versus The State of Jharkhand .... Respondent ....
CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR For the Appellant : Mr. Abhilash Kumar, Adv. For the State : Mr. M.K.Mishra, A.P.P. ....
03/14.09.2022 I.A. No.7168 of 2022 The instant application has been filed for condoning the delay of 51 days in preferring the present appeal.
Learned counsel for the State has no objection. Considering the reason assigned in the instant interlocutory application, delay in filing the present appeal is, hereby, condoned.
I.A. No.7168 of 2022 stands allowed. Criminal Appeal (S.J.) No.561 of 2022 Admit.
Issue notice.
Call for the scanned copy of LCR from the court concerned. Prayer for bail of the appellant shall be considered after receipt of the LCR.
(Rajesh Kumar, J.) Shahid/