SANJAY MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.15828 of 2025 has been filed for condonation of delay of 363 days.

(2.) The learned counsel for the petitioner submits that the appeal has been preferred by the petitioner before the learned Sessions Judge which has been dismissed for default and the petitioner was not informed and in view of that the said delay has occurred.

(3.) Learned counsel for the respondent State submits that it appears that the appeal was dismissed in default.