ALOK DUTT PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State on the plea of condonation of delay of 59 days in preferring the instant petition through I.A. No. 7237 of 2016. Learned counsel for the petitioner submits that after passing of the judgment of acquittal, petitioner was out of station and had acquired knowledge after sometime. Thereafter, the certified copies of the impugned order, copy of the plaint, deposition etc. were obtained, which took time. After arranging money, he approached his counsel at the High Court and after discussion the file was handed over to the counsel. In these circumstances, delay has occurred. Petitioner would suffer irreparably, if the delay is not condoned.

(2.) Learned A.P.P. opposed the prayer for condonation of delay.

(3.) On consideration of the reasons stated in the instant I.A and upon hearing learned counsel for the parties, we are inclined to condone the delay of 59 days in preferring the instant petition. I.A. stands allowed.