Rajesh Singh vs The State Of Jharkhand & Anr
2025 Latest Caselaw 4425 Jhar

Jharkhand High Court

Rajesh Singh vs The State Of Jharkhand & Anr on 25 August, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr. Rev. No. 1528 of 2018
              Rajesh Singh
                                                             .....   ...   Petitioner
                                          Versus
              The State of Jharkhand & Anr.
                                                             .....   ...   Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Sourav Kumar, Advocate. For the State : Mr. Shree Prakash Jha, A.P.P. For the O.P. No. 2 : Mr. Vikram Singh, Advocate.

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09/ 25.08.2025 I.A. No. 2173 of 2020 has been filed for condoning the delay of 85 days in filing the present petition.

2. Learned counsel appearing for the petitioner submits that the delay has occurred in preparation and filing of the revision petition. He submits that this revision has been preferred against the judgment of acquittal of the learned appellate court.

3. Learned A.P.P. for the State submits that proper explanation is not there in the aforesaid I.A. for condoning the said delay.

4. Learned counsel appearing for the O.P. No. 2 has opposed the prayer on the same ground.

5. Looking into the contents of the IA and further this petition has been preferred against the judgment of acquittal and for the reasons assigned in the I.A., prayer made therein is allowed and the aforesaid I.A. is disposed of.

6. Let this matter appear under the appropriate heading.

(Sanjay Kumar Dwivedi, J.) Amitesh/-