GANESH KUMHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) At the outset, the learned counsel appearing for the petitioner pointed out that the present criminal revision petition was admitted on 06.12.2013 and the Lower Courts Records of the case was called for and the petitioner was directed to be released on bail during pendency of the present criminal revision application, but I.A. No. 8062/2013 filed on behalf of the petitioner on 23.10.2013 for condoning the delay caused in filing the criminal revision petition has not been taken up till now and therefore, he prayed for taking up I.A. No. 8062/2013. Accordingly, I.A. No. 8062/2013 is being taken up first. I.A. No. 8062/2013

(2.) Heard learned counsel appearing for the petitioner and the learned A.P.P. appearing for the State on the limitation petition.

(3.) The learned counsel for the petitioner has submitted that the petitioner had got the information belatedly regarding dismissal of the criminal appeal by the learned lower appellate court and thereafter, he took proper legal advice and obtained the certified copies of the records of the case including the depositions and the judgment passed by the learned trial court and filed the present revision petition, but in the process, a delay of 40 days has been caused in filing the present criminal revision petition. He further submitted that the reasons for the delay are stated in Paragraph Nos.4 and 5 of the limitation petition and hence, the delay is fit to be condoned for the ends of justice.