Abhishek Kumar Sharma vs The State Of Jharkhand
2023 Latest Caselaw 4301 Jhar

Jharkhand High Court

Abhishek Kumar Sharma vs The State Of Jharkhand on 28 November, 2023

Author: Subhash Chand

Bench: Subhash Chand

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 1240 of 2023
Abhishek Kumar Sharma                   .... ... Petitioner
                          Versus
1. The State of Jharkhand
2. Sanjeev Kumar Singh                  .... ... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner : Mr. Bijay Kumar Mishra, Advocate For the State : Mr. Shailesh Kumar Sinha, A.P.P.

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Order No. 05/ dated 28.11.2023 I.A.No.8895 of 2023

The instant Interlocutory Application is for condonation

of delay of 50 days in preferring this Cr. Revision against the

impugned Judgment.

2. The grounds shown in para 5 and 6 of the I.A. is found

sufficient.

3. Accordingly, the delay in preferring this Cr. Revision is

hereby condoned.

4. I.A.No.8895 of 2023 stands disposed of.

Cr. Revision No. 1240 of 2023

Notice be issued to O.P.No.2 through the Police Station

concerned.

2. O.P.No.1-State is directed to file affidavit in regard to

service of notice to O.P.No.2 on or before the date fixed.

List on 19.12.2023.

(Subhash Chand, J.)

P.K.S