LAWS(CHH)-2025-12-19

HAMIDA BEGUM Vs. MOHD. YASIN

Decided On December 10, 2025
HAMIDA BEGUM Appellant
V/S
Mohd. Yasin Respondents

JUDGEMENT

(1.) Heard on I.A. No. 01/2025, which is an application for condonation of delay in filing the revision.

(2.) For the reasons mentioned in the application, the same is allowed and the delay is hereby condoned.

(3.) This criminal revision has been filed by the applicant with the following prayer: