Ishwari Prasad vs The State Of Jharkhand
2022 Latest Caselaw 4518 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 792 of 2019
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1. Ishwari Prasad

2. Vijay Ram @ Bijay Ram ...... Petitioners Versus The State of Jharkhand ...... Opp. Party

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mrs. J. Mazumdar, Advocate For the State : Mr. Ravi Prakash, Spl.P.P.

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I.A. (Cr.) No. 2847 of 2020

04/10.11.2022 Heard learned counsel for the petitioner and learned counsel for the State.

2. The instant I.A.(Cr.) No. 2847 of 2020 has been filed under Section 5 of the Limitation Act for condoning the delay of 25 days in filing the instant Criminal Revision No. 792 of 2019.

3. It has been submitted that the learned counsel for the petitioner that there is delay of 25 days in filing Criminal Revision No. 792 of 2019. It is submitted that after pronouncement of judgment, the petitioners had contacted his concerned Advocate in the Lower Court for seeking appropriate remedy against the impugned order. The petitioners thereafter approached the conducting lawyer of the High Court, who advised the petitioners to obtain copies of evidences and after arranging the fund, this Criminal Revision Application has been filed and as such, delay of 25 days in preferring the instant Criminal Revision Application may be condoned.

4. On the other hand, learned counsel for the State has opposed the prayer.

5. Considering the averment made in para-3,4,5,6,7 and 8 of this Interlocutory Application and taking lenient view, the delay of

25 days in preferring the Criminal Revision No. 792 of 2019 is, hereby, condoned.

6. I.A.(Cr.) No. 2847 of 2020 is allowed and stands disposed of.

Criminal Revision No. 792 of 2019

Put up this case in the next week under the heading "For Admission".

(Sanjay Prasad, J.) Kamlesh/