KALICHARAN HANSDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This interlocutory application has been filed on behalf of the petitioner under Sec. 5 of the Limitation Act for condoning the delay of 1470 days.

(2.) It is submitted that the petitioner is a poor person and was suffering from financial crunch and he is in custody since 31/1/2025 and hence delay of 1470 days may be condoned.

(3.) Learned APP has raised objection and submitted that the delay has not been sufficiently explained by the petitioner.