VISHAL DHURVE Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on IA No. 4084/2014, an application under Section 5 of the Limitation Act. As per the office report, there is a delay of 150 days in filing the present revision.

(2.) AFTER considering the reason for delay in filing the present revision after 150 days, it appears that the co -accused knocked the door of this Court and when vide order dated 20.11.2013 the revision of the co -accused was allowed, thereafter the applicant also came for the same relief. There is no reason as to why he did not challenge the impugned order within time as challenged by the co -accused Bablu. After perusal of the application, there is no acceptable ground found so that the delay of 150 days may be condoned. It is submitted by the learned counsel for the applicant that the applicant was not advised to file a revision. When the applicant engaged a counsel before the trial Court and one co -accused was advised to file a revision, then it cannot be said that the applicant had no knowledge or he did not receive any advice. Under such circumstances, the delay of 150 days cannot be condoned. Consequently, IA No. 4084/14 is hereby dismissed.