SUMITA HAIT Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) C.R.A.N. 1134/2018 This is an application under Section 5 of the Limitation Act filed by the petitioner/defacto-complainant praying for condonation of delay of 50 days in preferring the revision (C.R.R. 820 of 2018) assailing the order dated 15.12.2017 passed by the learned Chief Judicial Magistrate, Howrah in G.R. No. 6678/2017.

(2.) It is submitted by the learned Advocate appearing for the Petitioner that due to unavoidable circumstances petitioner could not contact her Advocate and there was no laches or negligence on the part of the petitioner.

(3.) Mr. Rananbir Roychowdhury, learned Advocate appearing for the State/Opposite Party No. 1 and Mr. Ranjit Singh, learned Advocate appearing for the Opposite Party No. 2 raise no objection if the application for condonation of delay is allowed.