Sawna Oraon vs The State Of Jharkhand ...... Opp. Party
2025 Latest Caselaw 4996 Jhar

Jharkhand High Court

Sawna Oraon vs The State Of Jharkhand ...... Opp. Party on 21 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Revision No. 364 of 2025
                                      ....

            Sawna Oraon                                   ...... Petitioner
                                Versus
            The State of Jharkhand                        ...... Opp. Party
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the petitioner : Mr. Akhouri Awinash Kumar Advocate For the State : Mr. Shailesh Kumar Sinha, A. P. P. .....

I.A. No. 3644 of 2025

02/21.04.2025 The instant I.A. No. 3644 of 2025 has been filed under Section 5 of the Limitation Act for condoning the delay of 2369 days in filing the instant Cr. Revision No. 364 of 2025.

2. Heard learned counsel for the petitioner and learned counsel for the State.

3. It has been submitted by the learned counsel for the petitioner that there is delay of 2369 days in filing the Cr. Revision No. 364 of 2025. It is submitted that due to financial crunch and also due to the fact that he has gone outside for his livelihood and he was not aware regarding the impugned judgment passed by the learned Court below and as such, delay of 2369 days in preferring the instant Criminal Revision Application may be condoned.

4. Learned counsel for the State raised objection and has submitted that delay of 2369 days has not been properly explained.

5. Having heard learned counsel for both the sides and from perusal of the averments made in para- 7 to 11 of the instant I.A. No. 3644 of 2025, it would appear that delay has not been

properly explained by the petitioner. However, considering the fact that the petitioner is in custody since 24.10.2024 i.e. for around six months and taking lenient view, the delay of 2369 days in preferring the instant Cr. Revision No. 364 of 2025 is, hereby, condoned.

6. Thus, I.A. No. 3644 of 2025 is allowed and stands disposed of.

7. Call for the scanned copy of the Lower Court Records.

8. Put up this case on 08.05.2025.

(Sanjay Prasad, J.) Kamlesh/