MUNESH Vs. STATE OF U.P.

JUDGEMENT

(1.) Present criminal revision has been filed by the mother of the accused Monu alias Manu Kumar challenging the order dated 29.3.2011 passed by Sessions Judge Meerut in Criminal Appeal No.91 of 2011 (Smt. Munesh Vs. State of U.P.), whereby the said appeal was dismissed and order dated 22.2.2011 passed by the Juvenile Justice Board, Meerut was confirmed, whereby the application to declare the accused as juvenile was dismissed.

(2.) The present criminal revision is barred by 288 days as reported by Stamp Reporter. I am satisfied with the reasons mentioned in the affidavit accompanied with the application for condonation of delay.

(3.) Accordingly, the delay is condoned. Delay condonation application is allowed. The Registry shall allot regular number to the criminal revision. None appeared on behalf of the revisionist even in the revised call to press this revision.