PURNA CHANDRA DIGAL Vs. SILA DIGAL

JUDGEMENT

(1.) WHILE hearing the learned Counsel for both parties on the question of condonation of delay, with consent of parties criminal revision is finally heard.

(2.) THE criminal revision arises out of an order under Section 126(2), proviso of the Code of Criminal Procedure.

(3.) THEREAFTER the present criminal revision has been filed on 28.5.1987 the second time against the said impugned order dated 5.5.1986. Rightly the office has pointed out that there is delay in presenting this Criminal Revision against the same impugned order. While directing stay operation of the order, I directed deposit of Rs. 500/ - Mr. Rath submitted that both the amounts have been deposited.