BUDDH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.9925/2020:-

(2.) This is an application under Section 5 of Limitation Act for condonation of delay in filing this criminal revision.

(3.) It is submitted by the counsel for the applicant that the applicant is the only bread winner of the family and due to Covid19 he could not surrender within time due to which there is a delay of 68 days in filing the revision and accordingly, it is prayed that the delay in filing this revision may be condoned.