SHRINIWAS MAHTO @ NIWAS @ SRIWAS Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-1-187
HIGH COURT OF JHARKHAND
Decided on
January 11,2010
Shriniwas Mahto @ Niwas @ Sriwas
Appellant
VERSUS
STATE OF JHARKHAND
Respondents
JUDGEMENT
R.R. Prasad, J. -
(1.) I.A. No. 1468 of 2009
(2.) THIS application has been filed for condonation of delay of 16 days.Having perused the reasons stated in the application for condonation of delay, I deem it just and appropriate to condone the delay of 16 days in filing the Cr. Misc. Petition.
(3.) THIS application is, accordingly, allowed and disposed of.;
(2.) THIS application has been filed for condonation of delay of 16 days.
(3.) THIS application is, accordingly, allowed and disposed of.;
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