RAM MEHAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this application is for condonation of delay of 298 days in filing the revision petition.

(2.) It is the contention of the counsel for the petitioner that before framing charge against the petitioner, he had approached this Court by filing Crl. Misc. No. 11843 of 2011 praying for withdrawal of the said petition with liberty to challenge the charges framed against him. The prayer made by the counsel for the petitioner was accepted and the Crl. Misc. was permitted to be withdrawn with liberty to file the present revision petition. He submits that the delay which has occurred in filing the present petition is because of the pendency of the petition filed by the petitioner under Section 482 Cr.P.C.

(3.) For the reasons mentioned in the application, which is duly supported by an affidavit and on hearing the counsel for the petitioner, I am of the considered view that the reasons given in the application for condonation of delay is quite justified. Accordingly, the present Crl. Misc. application is allowed. Delay of 298 days in filing the revision petition stands condoned.