SUSHILA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State and learned counsel for the opposite party no. 2.

(2.) The instant I. A. (Cr.) No. 7423 of 2025 has been filed under Sec. 5 of the Limitation Act for condoning the delay of 212 days in filing the instant Cr. Revision No. 592 of 2025.

(3.) It has been submitted by the learned counsel for the petitioner that there is delay of 212 days in filing the Cr. Revision No. 592 of 2025. It is submitted that the petitioner is a lady and is in custody since 9/6/2025 and the case has been compromised between the petitioner and the opposite party no. 2. It is submitted that due to financial crunch, the petitioner could not file this Criminal Revision within time and as such, delay of 221 days in preferring the instant Criminal Revision Application may be condoned.