SANJAY Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on IA No. 10563/06 which is an application for condonation of delay in filing the revision.

(2.) AS per office report, this revision is barred by 549 days. Learned counsel for the applicant submits that the applicant is a young boy of 17-18 years of age. He has been arrested in case under the NDPS Act. Applicants' father is an illiterate person and belongs to poor class of society and is resident of villge Jaipuram of District Warangal (A.P.), so he could not arrange for filing the revision against the impugned order within prescribed period of limitation. He submits that the application for condonation should be considered liberally because the revision involves the question of age of Juvenile who is in custody.

(3.) WITH the consent of the parties, revision is heard finally.