STATE OF JHARKHAND Vs. SURENDRA KUMAR

JUDGEMENT

(1.) With consent of the parties, hearing of this matter has been done through video conferencing. They have no complaint about any audio and visual quality. I.A. No. 2943 of 2019

(2.) This

(3.) Interlocutory Application has been filed for condoning the delay of 182 days, which has occurred in preferring this appeal.