AMAR NATH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsels for the parties are present. I.A. No. 11607 of 2022 I.A. No. 11607 of 2022 has been filed on behalf of the appellant with a prayer to condone the delay of 23 days in filing the present criminal appeal which has been preferred against the order dtd. 6/6/2022 passed by the court of Addl. Sessions Judge-I-cum-Spl. Judge S.C. and S.T. Act, Sahibganj in A.B.P. No. 75 of 2022 by which the prayer of the appellant for grant of anticipatory bail has been rejected.

(2.) It has been submitted that the appellant is a farmer and very poor person and due to lack of money the appellant could not be able to challenge the order dtd. 6/6/2022 as he is residing far away in a remote place at village Hathigarh, Bans Gala, Sakrigali Ghat, Sahibganj which is at a distant of 440 km away from Ranchi, therefore it is submitted on behalf of the appellant that there is a genuine ground to condone the delay in filing this appeal and this appellant would suffer irreparable loss if the delay is not condoned. The respondent no. 2 did not controvert this fact that the appellant has been residing in a very remote village in a district of Sahibganj which is at 440 km away from Ranchi and there is a delay of only 23 days in filing the instant appeal. Having taken into consideration the submission advanced on behalf of the learned counsel for the appellant, the I.A. No. 11607 of 2022 is allowed and delay is condoned.

(3.) Accordingly the I.A. No. 11607 of 2022 is disposed of.