Francis Ekka vs The State Of Jharkhand & Ors
2023 Latest Caselaw 3631 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 866 of 2023

Francis Ekka                                              ..... ......      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 : Mrs. Bakshi Vibha, Advocate For the State : Mr. Sanjay Kumar Srivastava, Spl.P.P.

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th Order No.04 /Dated: 27 September, 2023 I.A. No.7934 of 2023 Learned counsel for the petitioner and learned counsel for the State are present.

The instant Interlocutory Application has been preferred for condonation of delay of 141 days in preferring this Criminal Revision against the impugned judgment.

The plea has been taken that on account of poverty, the petitioner could not file this Criminal Revision within time. However, he arranged the money for the same and after having received the certified copy of the impugned judgment, preferred this Criminal Revision, as such, the delay, which occurred is not intentional.

The cause shown for delay of 141 days in preferring this Criminal Revision is found sufficient.

Accordingly, the delay of 141 days in preferring this Criminal Revision is hereby condoned.

In consequence thereof, I.A. No. 7934 stands disposed of. Cr. Revision No. 866 of 2023 Let notice be issued to the opposite party Nos.2 to 5 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.

List this case on 01.11.2023.

(Subhash Chand, J.) Madhav/-