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Piyali Roy Choudhary vs The State Of Jharkhand & Anr. .... .... ...
2024 Latest Caselaw 297 Jhar

Citation : 2024 Latest Caselaw 297 Jhar
Judgement Date : 11 January, 2024

Jharkhand High Court

Piyali Roy Choudhary vs The State Of Jharkhand & Anr. .... .... ... on 11 January, 2024

Author: Subhash Chand

Bench: Subhash Chand

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Revision No.1192 of 2023
        Piyali Roy Choudhary                              ..... ... Petitioner
                                     Versus
        The State of Jharkhand & Anr.                     .... .... Opp. Parties
                                  --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

------

For the Petitioner : Mr. Lukesh Kumar, Advocate For the State : Mr. Satish Prasad, A.P.P. For the O.P. No.2 : Mr. Sandip Kumar Burnwal, Advocate

--------

th 05/11 January, 2024 I.A. No.9732 of 2023 The present interlocutory application has been filed for condonation of delay of 374 days in preferring this criminal revision against the impugned judgment.

Learned counsel for the O.P. No.2 has submitted that he has no objection, if the delay is condoned.

The ground shown in the interlocutory application is found sufficient for condoning the delay.

Accordingly, the delay of 374 days in preferring this criminal revision is, hereby, condoned.

I.A. No.9732 of 2023 stands disposed of.

The present interlocutory application has been filed on behalf of the petitioner for exemption from surrender before the learned trial court.

Learned counsel for both the parties have jointly submitted that a compromise has arrived between the parties and in compliance of compromise, the part payment of Rs.1,20,000/- has already been paid and today the demand draft of Rs.2 lacs has been handed over to the learned counsel for the O.P. No.2 in Court. It is further submitted that now Rs.2,80,000/- are left to be paid by the petitioner.

In view of the above submission, the petitioner is exempted to surrender before the learned trial court.

Accordingly, I.A. No.9687 of 2023 stands disposed of.

List this case on 4th March, 2024.

(Subhash Chand, J.) Rohit

 
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