SANDEEP SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.14614 of 2025 has been filed for condonation of delay of 93 days in preferring instant criminal revision petition.

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

(3.) In view of above, the said delay is hereby condoned and the instant IA filed for condonation of delay is hereby allowed and disposed of.