STATE OF JHARKHAND Vs. JAGAT NARAYAN MISHRA

JUDGEMENT

(1.) The instant interlocutory application has been filed for condoning the delay of 254 days which has occurred in filing the instant appeal.

(2.) The ground has been taken, apart from the movement of file from one place to another, of Pandemic COVID-19 as would appear from paragraph-8 thereof.

(3.) The impugned order has been passed by the learned Single Judge on 16/12/2019 and the appeal was filed on 25/6/2020. The lockdown was inflicted due to COVID-19 from 25/3/2020. The Hon'ble Apex Court has passed order in sue motu writ petitions being Suo Motu Writ (Cvl) No. 03 of 2020 and Misc. Application No. 21 of 2022, whereby and whereunder, the period of lockdown has been directed to be kept in arrest.