ARIZ HASNAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) This appeal arises from the order dtd. 21/2/2025 passed by the learned Single Judge of the High Court of Jharkhand at Ranchi in Criminal M.P. No. 742 of 2024, whereby the petition preferred by the appellant, challenging the order dtd. 2/2/2024 rendered by the learned AJC XVIII cum Special Judge, ATS, Ranchi, extending the time period for submission of chargesheet, was dismissed. While dismissing the said petition, the High Court observed that since the chargesheet had already been filed within the extended period and hence, the petition for default bail had lost its efficacy.