STATE OF JHARKHAND Vs. MAYA SINGH

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal is directed against the Judgment and order dated 30th of August, 2006 passed by the Division Bench of the High court of Jharkhand at Ranchi in L. P. A. No. 75 of 2006, by which the High Court had dismissed the application for condonation of delay of 63 days in filing the appeal and consequently, the appeal was also dismissed as being barred by limitation.

(3.) ACCORDINGLY, the impugned order is set aside and we request the High Court to decide the appeal on merits and in accordance with law within a period of three months from this date. We make it clear that we have not gone into the merits of the appeal. The appeal is allowed to the extent indicated above. There will be no order as to costs.