STATE OF JHARKHAND Vs. ARUN KUMAR SINGH

JUDGEMENT

(1.) The present interlocutory application has been filed on behalf of the appellants for condonation of delay of 155 days in filing the present appeal.

(2.) Having heard learned counsel for the appellants and being satisfied with the reasons stated in the present interlocutory application, the delay in filing the present appeal is hereby condoned.

(3.) I.A No. 3812 of 2023 is accordingly disposed of.