Siri Baski vs The State Of Jharkhand & Ors
2023 Latest Caselaw 4163 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 1318 of 2022

Siri Baski                                             ..... ......      Petitioner
                                            Versus
The State of Jharkhand & Ors.                            .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Rakesh Kumar, Advocate For the State : Mr. B.N. Ojha, A.P.P.

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Order No.04 /Dated: 6th November, 2023 Learned counsel for the petitioner and learned counsel for the State are present.

I.A. No. 11750 of 2022 The instant Interlocutory Application has been preferred for condonation of delay of 66 days in preferring this Criminal Revision against the impugned order.

The ground is shown at paragraph No.4 of the said I.A. that the petitioner was not informed in regard to the quashing of the impugned judgment and the delay was caused.

The ground shown is found sufficient. The delay of 66 days in preferring this Criminal Revision is hereby condoned.

Accordingly, I.A. No.11750 of 2022 stands disposed of. Cr. Revision No. 1318 of 2022 Let notice be issued to the opposite party Nos.2 and 3 under registered cover with A/D as well as under ordinary process, for which, requisites etc. must be filed by the petitioner within one week after Diwali Holidays.

List this case on 18.12.2023.

(Subhash Chand, J.) Madhav/-