LOBHAN VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on I.A. No. 1/12, application for condonation of delay in filing the criminal revision.

(2.) The revision is delayed by 168 days.

(3.) After hearing learned counsel for the parties and considering the fact that earlier, the applicant had filed CrMP against impugned judgment of acquittal which was withdrawn on 13/04/2010, delay in filing this revision is condoned.