PROPRIETOR OF SAI TEXTILES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) By way of this application, the applicant has prayed for condonation of delay of 247 days occurred in preferring the application.

(3.) Learned advocate for the applicant submits that the applicant has preferred a Revision Application against the concurrent findings of conviction and sentence under Sec. 138 of the Negotiable Instruments Act, 1881 but he is facing sentence and thus, could not approach the advocate for legal assistance to prefer the revision and only after seeking legal assistance, he could prefer the Revision Application.