Sanjeev Kumar Dubey vs The State Of Jharkhand And Another
2023 Latest Caselaw 4195 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No.982 of 2022

        Sanjeev Kumar Dubey                                         .....    ... Petitioner
                                   Versus
        The State of Jharkhand and another                         .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. D.K. Malityar, Advocate For the State : Mr. Sudhir Kr. Mahto, APP

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08/07.11.2023 Learned counsel for the petitioner and learned APP for the State are present.

No one appears on behalf of OP No.2. While it transpires from the office report that the notice was received by the father of OP No.2.

As such, the service of notice is deemed to be sufficient for OP No.2.

I.A. No. 7191 of 2023 The instant interlocutory application is for condonation of 19 days delay in preferring this criminal revision.

The reason is shown that the petitioner was not informed by his counsel in regard to the said judgment and thereby the delay was caused.

Learned APP for the State opposed the contentions made by the learned counsel for the petitioner.

The reason shown for the delay is found sufficient. The 19 days delay in preferring this criminal revision is hereby condoned.

I.A. No. 7191 of 2023 stands disposed of. Cr. Revision No.982 of 2022 Admit.

Office is directed to call for the scanned copy of the LCR from the court concerned.

List on 09.01.2023.

(Subhash Chand, J.) RKM