BIRENDRA & ANOTHER Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A. No. 17527/2016, an application under Section 5 of the Limitation Act for condonation of delay. The petition is delayed by 34 days.

(2.) On behalf of the petitioners it is submitted that earlier the petition was filed under Section 482 Cr.P.C. Subsequently, on 29.06.2016 by order the Court converted to petition under Section 397 read with Section 401 of the I.P.C. Therefore, the revision is delayed by 44 days.

(3.) Considering the delay as bona fide, I.A. No. 17527/2016 is allowed. Delay of 34 days is condoned.