AMRENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant Interlocutory Application has been filed on behalf of the petitioner for condonation of delay in filing the instant criminal revision petition.

(2.) Learned counsel for the petitioner submits that the order of Appellate Court is dtd. 25/2/2020 which is under challenge before this Court. The instant revision petition has been filed on 8/3/2022 but by virtue of orders of the Hon'ble Supreme Court in the case of Suo Moto Writ Petition (C) No. 3 of 2020 the period of limitation did not run from 15/3/2020 till 28/2/2022. Therefore, there was no delay in filing the instant revision petition.

(3.) In the light of the submissions made by the learned counsel for the petitioner and for the reasons mentioned in I.A. No. 02 of 2022, there is no delay in filing the present criminal revision.