MOHMAD UMAR ANSARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The applicant seeks condonation of delay of 132 days in filing the present revision petition.

(2.) Notice of this application was issued.

(3.) Learned counsel for the applicant submits that the applicant is a juvenile and since he was behind the bars, his family members could not pursue the matter at the relevant point of time. He further submits that the applicant was not going to gain anything in delaying the matter. He also submits that in view of the peculiar facts and circumstances of the case, the instant application deserves to be accepted.