Chandan Prasad vs The State Of Jharkhand
2023 Latest Caselaw 2925 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 688 of 2023

Chandan Prasad                                            ..... ......     Petitioner
                                               Versus
The State of Jharkhand                                        .... .... Opp. Party

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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner :Mr. Rahul Pandey, Advocate For the State : Mrs. Shweta Singh, AP.P

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th Order No.04 /Dated: 16 August, 2023 I.A. No. 6452 of 2023 This Interlocutory Application has been filed for condonation of delay of two days in preferring the instant Criminal Revision.

The ground shown in this Interlocutory Application is sufficient. The delay of two days, in preferring the instant Criminal Revision, is condoned.

Accordingly, I.A. No. 6452 of 2023 is disposed of. Cr. Revision No. 688 of 2023 This Criminal Revision has been preferred against the judgment dated 24.02.2023 passed by the learned JMFC at Ranchi in Misc. Criminal Application No. 5272 of 2022 arising out of Sadar P.S. Case No. 521 of 2021 corresponding to G.R. No. 491 of 2022, whereby the release application of the petitioner was rejected.

Admit.

List this case for hearing on 06.09.2023. In the meantime, office is directed to call for the scanned copy of Lower Court Records.

(Subhash Chand, J.) Madhav/-