NISHCHAY MANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant interlocutory application has been filed for condonation of delay in filing the present revision petition.

(2.) However, learned counsel for the petitioner submits that the impugned judgment is dtd. 21/12/2024 and the revision petition has been filed on 17/3/2025 and hence, the revision petition is well within the period of limitation.

(3.) In the light of submission of learned counsel for the petitioner, I.A. No. 01 of 2025 stands disposed of considering it to be unwarranted.