LAWS(GJH)-2020-2-90

MANOJ KUMAR SINGH Vs. SADHANA SINGH

Decided On February 28, 2020
MANOJ KUMAR SINGH Appellant
V/S
Sadhana Singh Respondents

JUDGEMENT

(1.) By way of this application, applicant has prayed for condonation of delay of 56 days caused in preferring Criminal Revision Application No. 361 of 2019.

(2.) Heard learned advocates for the respective parties and learned APP for the respondent-State.

(3.) Learned advocate for the applicant has submitted that the time has been consumed while contacting learned advocate for contesting the matter as well as getting certified copy and providing complete record to the learned advocate and after passing of the impugned order, the applicant also tried to reconcile the matter with the respondents but all the efforts thereof were failed and that is how the delay has been caused, which is not intentional nor deliberate and thus, requested to allow present application. Learned advocate for the applicant has placed reliance on the below mentioned judgments: