STATE OF CHHATTISGARH Vs. SANTOSH MEHRA

JUDGEMENT

(1.) Heard on I.A. No. 01/2011

(2.) This is an application filed for condonation of delay in filing the revision petition.

(3.) On due consideration of the submissions made by learned Govt. Advocate and the grounds taken in the condonation application, I am satisfied that the State has succeeded in showing sufficient cause for not filing the revision in time and the delay in filing the revision deserves to be condoned.