STATE OF JHARKHAND Vs. KANCHAN DEVI

JUDGEMENT

(1.) I.A No. 12929 of 2025: Rajesh Shankar, J. 1. The present interlocutory application has been filed for condonation of delay of 85 days occurred in filing the present appeal.

(2.) Having heard learned counsel for the appellants and on being satisfied with the reasons set out in the present interlocutory application, the said delay occurred in filing the present appeal is hereby condoned.

(3.) The present interlocutory application is, accordingly, disposed of.