BRAJESH KUMAR Vs. SUNIL KUMAR

JUDGEMENT

(1.) Shri D.K. Pathak, Advocate for the applicant. None for the respondent despite service. Heard on I.A. No. 5095/2017, which is an application under Sec. 5 of Limitation Act for condonation of delay in filing the present revision.

(2.) The reason assigned in the application appears to be bona fide, hence, the application is allowed. The delay in filing the revision is hereby condoned.

(3.) Also heard on I.A. No. 5030/17, which is an application for suspension of sentence and grant of bail.