RUCHI NAITHANI Vs. RAHUL NAITHANI

JUDGEMENT

(1.) This criminal revision is directed against judgment and order dtd. 16/5/2025, whereby the application purportedly moved by the revisionist under Sec. 5 of the Limitation Act, 1963 has been allowed (although in the application a wrong provision ' Sec. 159 of B.N.S.S. 2023 has been called).

(2.) It is contended by learned counsel for the revisionist that provision of Sec. 519 of B.N.S.S. 2023 would not be attracted to condone the delay of an appeal.

(3.) The appeal arises against the judgment and order dtd. 22/2/2025, passed by learned Judicial Magistrate/Civil Judge (J.D.) Roorkee, Pauri-Garhwal in Misc. Case No.36 of 2023, Ruchi Naithani Vs. Rahul Naithani.