ASHOKBHAI DEVSINGBHAI CHAUHAN Vs. TARABEN ASHOKBHAI CHAUHAN

JUDGEMENT

(1.) By this application under sec. 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing the R/Criminal Revision Application No. 369 of 2021 against the judgment and order dtd. 2/5/2018 passed by learned Principal Judge of the Family Court, Ahmedabad in Criminal Misc. Application No. 340 of 2015.

(2.) Heard learned advocates for the respective parties.

(3.) Learned advocate for the applicant submits that as the applicant was in judicial custody, captioned revision application has been preferred through High Court Legal Service Committee The delay caused in preferring captioned revision application was neither intentional nor deliberate nor due to negligence on the part of the applicant but has occurred due to his judicial custody as well as other formalities. Ultimately, it was requested by learned advocate for the applicant to allow present application.