SUNNY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IT may, first of all, be pointed out that earlier a petition was filed by the petitioners, which was withdrawn by them for availing the alternative remedy to file revision petition before the court of Sessions. Liberty was granted by this Court on 1.4.2014 and it was observed that in the event of the revision petition being filed within 15 days from the date of that order, it would be heard and disposed of on merits.

(2.) THE petition was not filed before the court of Sessions within the period granted by this Court. An application for condonation of delay was filed, which was dismissed by the Additional Sessions Judge, Jalandhar.

(3.) COUNSEL for the petitioners contended that inordinate delay was not caused in filing the petition, though admittedly it was not filed within 15 days' time granted by this Court.