RANJEET KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant intra-court appeal has been listed under the heading for 'Orders' for passing appropriate order in interlocutory application being I.A. No.4311 of 2018 which has been filed to condone the delay of 241 days in preferring the instant appeal.

(2.) This Court after taking into consideration the reason assigned in the instant application as also considering the fact that instead of dismissing the appeal on the ground of limitation it would be appropriate in the ends of justice to decide the appeal on its merit, accordingly, the delay in filing the appeal is condoned.

(3.) In the result, the instant interlocutory application is disposed of.