SUNIL ARORA Vs. STATE

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act filed by the petitioners seeking condonation of delay in filing the present revision petition. For the reasons stated in the application, the same is allowed and the delay in filing the revision petition is condoned.

(2.) Application stands disposed of.

(3.) By this revision petition filed under Section 397 read with Sections 401 and 482, Cr.P.C., the petitioners seek setting aside the order dated 20.4.2010 passed by the learned MM in case FIR No. 433/2008 thereby framing charge against the petitioners under Sections 452 /506 /34, IPC.