TUSHARBHAI NAGARBHAI PANCHASAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Advocate Mr. Maulik M.Soni stated that delay of 26 days occurred in filing the revision application since after the judgment and order of conviction and sentence, the parties propose to settle, but since the applicant could not make provisions for the total amount, the revision application could not be preferred, and, therefore delay has occurred in preferring the revision application.

(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 26 days caused in filing the revision application is condoned. The application is allowed.

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