MAHESH MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.15802 of 2025 has been filed for condonation of delay of 1091 days in filing the present criminal revision petition.

(2.) Learned counsel appearing for the petitioner submits that in arranging the money and compromising the matter, such delay has occurred and in view of that, the delay may kindly be condoned.

(3.) Learned counsel appearing for the State and opposite party no.2 have got no serious objection if the delay is condoned.