Vikash Kumar Tiwari vs Soni Devi And Another .... .... Opposite ...
2023 Latest Caselaw 4299 Jhar

Jharkhand High Court

Vikash Kumar Tiwari vs Soni Devi And Another .... .... Opposite ... on 28 November, 2023

Author: Subhash Chand

Bench: Subhash Chand

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Rev. No.1340 of 2022

        Vikash Kumar Tiwari                                  .....   ... Petitioner
                                        Versus
        Soni Devi and another                           .... .... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Mukesh Bihari Lal, Advocate

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05/28.11.2023 Learned counsel for the petitioner is present. No one appears on behalf of op no.1 and 2 while the service of notice to them is found sufficient in view of the office report.

I.A. No. 955 of 2023

2. The instant application is for condonation of delay of 23 days in preferring this criminal revision against the impugned judgment.

3. The ground is shown in para-8 of this instant application, the same is found sufficient.

4. The delay in preferring this criminal revision is hereby condoned. Accordingly, I.A. No. 955 of 2023 stands disposed of.

5. The office is directed to call for the scanned copy of the LCR.

6. List on 16.01.2024.

(Subhash Chand, J.) RKM