- (1.) I.A. No. 1535 of 2016 An interlocutory application has been filed at the instance of the petitioner to condone the delay of 254 days in filing this criminal revision on the ground that the petitioner is a driver and he had gone outside for his livelihood and other grounds of delay are mentioned in paragraph 3 and 4 the above Interlocutory Application.
(2.) Learned counsel appearing for the State has no serious objection.
(3.) I am satisfied with the grounds taken in the above paragraphs of the Interlocutory Application. Hence, the delay in filing this revision application is, hereby, condoned subject to payment of Rs. 1,000/ - to the Welfare Fund of Advocate Association, Jharkhand High Court, Ranchi. Accordingly, the aforesaid Interlocutory Application stands disposed of. Cr. Rev. No. 262 of 2016 Admit. Call for the LCR from the court concerned.;