MANGAJI BALAJI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application has been filed praying for condonation of delay of 98 days in filing of the above Criminal Revision Application.

(2.) It is submitted that the applicant is serving sentence for the conviction under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to in short as 'the N.I. Act ') and thus, was not in a position to take assistance to receive the certified copies of the orders. It is also submitted that only after the family members could initiate for settlement, the applicant could prefer a Revision Application and all the above factors have contributed to the delay.

(3.) In the case of Collector, Land Acquisition, Anantnag and Another v. Mst . Katiji and Others reported in AIR 1987 SC 1353 it has been observed as under :-