SHASHI KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.10285 of 2025 has been filed for condonation of delay of 755 days in preferring instant criminal revision petition which occurred as the petitioner was not able to engage any lawyer and this petition has been entrusted to him by Jharkhand High Court Legal Services Committee and thereafter the criminal revision petition has been filed and in view of that such delay has occurred.

(2.) Learned counsel for the respondent State has got no objection for the same.

(3.) In light of the submission of the learned counsel for the petitioner this Court finds that sufficient grounds have been made out for condonation of such delay, and accordingly, the said delay is hereby condoned. The instant I.A stands allowed and disposed of.