PRADEEP KUMAR YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Revision has been filed with the delay of 285 days. Despite the opportunity granted to the respondents, objection has not been filed yet. The delay of 285 days has been explained sufficiently. Consequently, the delay is condoned and the Delay Condonation Application is allowed.

(2.) Learned counsel for the parties are agreed that both the criminal revisions be disposed of at admission stage.

(3.) Heard learned counsel for the parties on merit.