SADDAM HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A.No.4160 of 2025 has been filed for condonation of delay of 133 days.

(2.) Learned counsel for the petitioner submits that in preparation of filing of the present petition such delay has occurred and in view of that the said delay may kindly be condoned.

(3.) Learned counsel for the respondent State and the O.P.No.2 have got no serious objection if such delay is condoned.