Chandan Kumar Tiwari vs The State Of Jharkhand
2025 Latest Caselaw 3351 Jhar

Citation : 2025 Latest Caselaw 3351 Jhar
Judgement Date : 19 March, 2025

Jharkhand High Court

Chandan Kumar Tiwari vs The State Of Jharkhand on 19 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Rev. No.269 of 2025
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Chandan Kumar Tiwari ......Petitioner Versus

1. The State of Jharkhand

2. Reshmi Kumari ......Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Md Sadab Eqbal, Advocate For the State : Mr. Satish Prasad, A.P.P ......

Order No.05/19.03.2025 I.A. No. 3009 of 2025 I.A. No. 3009 of 2025 has been filed on behalf of the petitioner for condoning the delay of 74 days in filing this instant Criminal Revision Application.

2. Learned counsel for the petitioner has submitted that the petitioner had met with an accident and has to undergo surgery before ASIAN CITY HOSPITAL, Patna and hence the delay of filing this Criminal Revision Application may be condoned.

3. Learned APP has raised objection.

4. Having heard learned counsel for both the sides and in view of the averments made in Paragraph Nos. 4 to 7 of the I.A. No.3009 of 2025 the delay of 74 day in filing the instant Criminal Revision Application is hereby condoned.

Thus, I.A. No.3009 of 2025 is allowed and stands disposed of.

5. Issue notice to the O.P. No.2 as to why this Criminal Revision Application may not be admitted and/or disposed of at the stage of admission itself and for which, requisites etc. under registered cover with A/D as well as by ordinary process must be filed within two weeks from today, failing which this Criminal Revision Application shall stand dismissed without reference to the Bench.

6. Call for the legible scanned copy of the Lower Court Records.

7. Both the learned counsel for the parties directed to file affidavit regarding the assets and liabilities in the light of the judgment in Rajneesh Vs. Neha reported in 2021 (2) SCC 324.

8. Put up this case on 13th June 2025, if requisites are filed.

9. If the petitioner pays Rs.60,000/- in the bank account of the O.P No.2 in the Office before the learned Court below then no coercive step will be taken against the petitioner.

10. Let a copy of this order be sent to the learned Court below.

(Sanjay Prasad, J.) Nishant/-