ZAHEED AHMED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this criminal miscellaneous application is for condonation of delay of 51 days in filing the criminal revision petition.

(2.) AT the asking of the Court, Mr. K.S. Pannu, learned Deputy Advocate General, Punjab, who is present in the Court, accepts notice. A copy of the complete paper book has been supplied to him by the learned counsel for the petitioner.

(3.) AFTER hearing learned counsel for the parties and going through the contends of the criminal miscellaneous application, the same is allowed and the delay of 51 days in filing the criminal revision petition is condoned.