BACHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned counsel for the revisionist submits that this revision could not be filed within time, as revisionist is in jail.

(2.) Learned Brief Holder has no serious objection against the delay condonation application No. 755 of 2013.

(3.) For the reasons stated in the delay condonation application as well as in view of the above fact, delay condonation application No. 755 of 2013 is allowed. Delay in filing the revision is condoned.