SURJIT KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Prayer in the application filed under Sec. 5 of the Limitation Act, 1963 is for condonation of delay of 1181 days in filing of the present revision petition.

(3.) The applicant-petitioner has pleaded in her application that she is an old lady suffering from various chronic diseases. She was treated at General Hospital, Jagadhari, Government Hospital, Sector -32 and PGIMS, Chandigarh. She is currently undergoing treatment from IVY Hospital, Sector - 71 Mohali. The condition of the applicant remained worse and deteriorated with the passage of time. Due to her medical condition, the applicant-petitioner could not appear before the learned Lower Appellate Court which resulted into dismissal of her appeal and cancellation of bail.Learned Counsel for the applicant-petitioner while reiterating the contents of the application submitted that the delay of 1181 days occurred in filing of the present revision petition was not deliberate/mala fide but was just for the reason the applicant-petitioner has been suffering from chronic disease and her poor medical condition. Due to her busy schedule of treatment she could not file the revision petition within limitation.