HARJINDAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the revisionist as well as learned AGA for the State of U.P.and perused the record.

(2.) THIS revision is barred by time by 87 days. Along with memo of revision, an application under Section 5 of Limitation Act to condone the delay supported by an affidavit has been filed. In the affidavit, it? has been stated that by mistake earlier Criminal Misc. Application No.39477 of 2013 was filed against the impugned order, which has been dismissed as withdrawn and thereafter the present revision is being filed.

(3.) GROUND for delay is sufficient.