Harish Chandra Soren vs The State Of Jharkhand
2023 Latest Caselaw 3902 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Rev. No. 933 of 2023
Harish Chandra Soren                  ... ...Petitioner
                          Versus
1. The State of Jharkhand
2. Maklu Kisku                        ... ...Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner : Mr. Pravin Kumar Pandey, Advocate For the State : Mr. Sanat Kumar Jha, A.P.P.

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Order No. 04/ dated 11.10.2023

I.A.No. 7215 of 2023

The instant Interlocutory Application is for condonation

of delay of 126 days' delay in preferring this Cr. Revision

against the impugned Judgment in which the ground has

shown in para 6 of the I.A. it has been stated that the

impugned order was ex parte and the petitioner could not

know in regard to the same. Having come to know in regard to

the impugned Judgment, he preferred this Cr. Revision. The

delay is not deliberate.

2. In view of the reasons shown the ground is found

sufficient. The delay in preferring this Cr. Revision is hereby

condoned.

3. I.A.No. 7215 of 2023 stands disposed of.

Cr. Rev. No. 933 of 2023

Admit.

Notice be issued to the O.P.No.2.

Requisites for the same be filed within one week under

registered cover with A/D and ordinary process as well.

List on 01.11.2023

(Subhash Chand, J.) P.K.S.