ASHUTOSH KUMAR MODAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Vide order dtd. 2/9/2024, notices were directed to be issued upon respondent no.2, which were effected and on 30/9/2024, the matter was adjourned as in spite of valid service of notice, respondent no.2 has not appeared. The matter was further adjourned with a view to provide one more opportunity to respondent no.2 on 22/10/2024 and in spite of that, nobody has appeared till date on behalf of respondent no.2, which clearly suggests that respondent no.2 is not interested in contesting the present case.

(2.) Heard Mr. Lukesh Kumar, learned counsel for the appellants and Mr. Rakesh Ranjan, learned counsel for the State.

(3.) I.A. No.9151 of 2024 has been filed for condonation of delay of 971 days in preferring the present appeal.