RAJ KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant I.A. No. 8532 of 2025 has been filed on behalf of the petitioner under Sec. 5 of the Limitation Act for condoning the delay of 83 days in filing the instant Cr. Revision No. 659 of 2025.

(2.) Learned counsel for the petitioner has submitted that there is delay of 83 days in filing the Cr. Revision No. 659 of 2025. It is submitted that due to financial crunch, he could not file this Criminal Revision Application within time. It is submitted that the case has been compromised between the petitioner and the opposite party no. 2 and the petitioner is in custody since 27/4/2025 and hence, the delay of 83 days in filing the instant Cr. Revision No. 659 of 2025 may be condoned.

(3.) Learned counsel for the State raised no objection.