NASHEEM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This petition has been filed for restoration of Cr. Revision No. 679 of 2023 which stood dismissed on 12/7/2024 due to non removal of defects in terms of order dtd. 22/6/2024.

(3.) Counsel for the petitioner has submitted that on account of certain fault on the part of the Advocate's clerk the defect could not be removed as he had gone to his native place to serve his ill mother.