THAKUR DAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner has sought quashing of the order dated 07.02.2009, passed by learned Sessions Judge, Nainital, whereby said court has dismissed the revision No. Nil of 2008, on the ground that the same was barred by time, and no one pressed the delay condonation application.

(2.) HEARD learned Counsel for the parties.

(3.) LEARNED Counsel for the petitioner submitted that there was hardly a week's delay in filing the revision, and the Sessions Judge should not have dismissed the revision, as barred by time.