Sunny @ Sanni Kumar @ Sunny Kumar vs The State Of Jharkhand ... Opp. Party
2025 Latest Caselaw 7145 Jhar

Jharkhand High Court

Sunny @ Sanni Kumar @ Sunny Kumar vs The State Of Jharkhand ... Opp. Party on 24 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr. Revision No.1504 of 2023

              Sunny @ Sanni Kumar @ Sunny Kumar ...              Petitioner
                                        Versus
              The State of Jharkhand                     ...     Opp. Party
                                     --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Ashim Kr. Sahini, Advocate.

              For the State          :       Mr. Sunil Kr. Dubey, APP
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  7/24.11.2025      I.A. No.6604 of 2024 has been filed for condoning the delay of
             469 days in filing the revision petition.

2. Learned counsel appearing for the petitioner submits that the Judgment was delivered by the learned court on 18.05.2022 and the concerned lawyer has not informed the petitioner in time and thereafter it has come to the knowledge of the petitioner and the petitioner has obtained the certified copy on June 2023 and in November 2023, the present counsel has been contacted and thereafter the revision has been filed and in view of that the delay has been occurred. He also submits that the petitioner has already surrendered and he is in custody.

3. Learned counsel appearing for the State has opposed the prayer and submits that there is huge delay in filing of the criminal revision.

4. In view of the above and considering that the concerned lawyer has not informed the petitioner in time and after getting the knowledge, the petitioner has obtained the certified copy of the Judgment and contacted the present lawyer and then filed the criminal revision and in view of that, the delay of 469 days has been occurred, the delay in filing the revision application is hereby condoned.

5. As such, the I.A. No.6604 of 2024 is allowed and disposed of.

6. Let this matter appear under the appropriate heading.

(Sanjay Kumar Dwivedi, J.) 24.11.2025 R.Kumar