STATE OF JHARKHAND Vs. RITA KUMARI

JUDGEMENT

(1.) The instant interlocutory application being I.A. No.6132/2025 has been preferred by the appellants for condonation of delay of 252 days.

(2.) Looking to the averments made in the instant application, we are of the view that sufficient cause has been shown. Accordingly, we condone the delay and dispose of the I.A. No.6132 of 2025.

(3.) With consent of the parties the main appeal is taken up for hearing.