STATE OF KARNATAKA Vs. RANJITH

JUDGEMENT

(1.) Heard the learned State Public Prosecutor for petitioner.

(2.) I.A.I/17 is filed for condonation of delay of 131 days in preferring the revision petition.

(3.) Considering the affidavit filed in support of the application, the delay deserves to be condoned. Hence, I.A.I/17 is allowed. Delay of 131 days in filing the revision petition is hereby condoned.