RAVI GORAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State and opposite party No.2.

(2.) I.A. No.7258 of 2025 has been filed for condonation of delay of 372 days in filing the Cr. Revision.

(3.) Learned counsel appearing for the Petitioner submits that the delay has occurred as the petitioner was trying to compromise the matter, as such, the delay may kindly be condoned.