ANISHABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed for condonation of delay of 233 days caused in filing the revision application.

(2.) Mr. Chinatan S.Popat, learned advocate for the applicant states that delay of 233 days occurred, since the applicant was facing financial crunch and after making arrangement for funds and receiving the certified copy, she could prefer the revision to challenge the order below Exh.15, where her discharge application came to be rejected.

(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.