HABIBBHAI GULAMHUSSAIN BHAYLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Advocate Mr. Valmik M.Vyas stated that delay of 120 days occurred in filing the revision application since the applicant was in process of receiving certified copy and also was proceeding to get the matter settle through community members and relatives, as was business transaction with regard to purchase of goods. Mr. Vyas submitted that the dispute was regarding the due amount and only after resolving the same, could prefer the revision application primarily on the ground that the applicant has now manage the cheque amount and also paid the same to the complainant, and the disputes have been resolved.

(2.) Considering the averments made in the application and as the delay is sufficiently explained and in view of the facts and circumstances of the case, the delay of 120 days caused in filing the revision application is condoned. The application is allowed.

(3.) Let the Criminal Revision Application be listed today itself.