RAVI SHANKAR KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Yogesh Modi, the learned amicus curiae appearing on behalf of the petitioner.

(2.) Heard Mr. Arup Kumar Dey, the learned A.P.P. appearing on behalf of the Opposite Party-State.

(3.) The present criminal revision has been instituted on the basis of an application preferred by the petitioner directly from jail. There was delay of 19 days in preferring the criminal revision which was condoned vide order dtd. 4/1/2013.