KISHOR SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. R.S. Sammal, Advocate, present for the revisionist.

(2.) Mr. J.S. Virk, Assistant Government Advocate with Ms. Mamta Joshi, Brief Holder for the State/respondent No.1.

(3.) This criminal revision has been filed with a delay of 423 days. The reasons for delay in filing the criminal revision seem to be genuine and bona fide. Consequently, delay in filing the criminal revision is condoned. Delay condonation application (CRMA No. 1529 of 2017) is allowed.