JUVENILE X Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned A.G.A. for the State and perused the record.

(2.) Considering the averments made in the affidavit filed in support of application, under consideration, and the fact that the same has not been opposed, this Court is of the view that the application is liable to be allowed.

(3.) Accordingly, the application is allowed. The delay in filing the revision is condoned. Order on Revision