AMARDEEP Vs. STATE OF DELHI

JUDGEMENT

(1.) Crl. MA 14418/2015 (condonation of delay of 340 days in filing appeal) & Crl. MA 14419/2015 (condonation of delay of 149 days in re -filing appeal)

(2.) THESE are the applications moved by the revisionist / petitioner seeking condonation of delay of 340 days in filing the revision petition and 149 days in re -filing the same. The applications in hand are very brief running into only three paragraphs, which are reproduced as under:

(3.) THAT the petition is already 340 days delayed and petitioner is ready to pay the penalty if any imposed by the Court.