PREETI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kunwar Ravi Prakash, the learned counsel for the revisionists, Sri Anurag Verma, the learned AGA-I for the State and perused the record.

(2.) By means of the instant application filed under Sec. 5 of the Indian Limitation Act, the revisionists have prayed for condonation of delay of 105 days in filing the revision.

(3.) The reason assigned in the affidavit filed in support of the application for condonation of delay is that on 12/7/2023 the revisionist no. 1 had met with an accident in which she had suffered injuries and had to undergo surgical operation and her movement was restricted.