ALKABEN ANILBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 109 days caused in filing the revision application.

(2.) Ms. Tanaveer K.Loladia, learned advocate for the applicant states that delay of 109 days occurred to challenge the order of the courts below, as the applicant was facing financial crunch and after making arrangement for funds and taking legal advise, she could prefer the revision application.

(3.) Learned APP for the respondent State submitted that though each day delay has not to be explained, but sufficient explanation is required to be placed on record for consideration of the Court, and, thus urged to reject the application.