Jharkhand High Court
Ramnath Ojha vs The State Of Jharkhand on 6 October, 2021
Author: Rajesh Kumar
Bench: Rajesh Kumar
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No.693 of 2020
Ramnath Ojha ...... Petitioner
Versus
1. The State of Jharkhand
2. Ashfaque Ali ..... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. J. S. Tripathy, Advocate For the State : Mr. Veervijay Pradhan, A.P.P For the O.P. No.02 : Mr. Md. Yasir Arafat, Advocate
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.
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08/Dated: 06 October, 2021
I.A. No.5025 of 2020
1. The present interlocutory application has been filed under Section 5 of the Limitation Act for condoning the delay of 03 days in filing the present revision application.
2. Learned A.P.P has no objection.
3. In view of the reasons assigned in the application, sufficient cause and reasonable explanation is made out, accordingly the delay is condoned.
4. I.A. No.5025 of 2020 stands allowed.
Cr. Revision No.693 of 20201. Admit.
2. Issue notice.
3. Call for the scanned copy of the lower court records from the court concerned.
4. The prayer for bail of the revisionist will be considered after receipt of the lower court records.
(Rajesh Kumar, J.) Chandan/-