RAJESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present application under Sec. 5 of the Limitation Act has been filed for condonation of delay of 25 days in filing the present criminal revision.

(2.) For the reasons enumerated in the application, the same is allowed. Delay of 25 days in filing the present criminal revision is hereby condoned subject to all just exceptions.

(3.) Vide judgement of conviction and order of sentence dated 17.02014 passed by the Chief Judicial Magistrate, Pathankot, the petitioner has been convicted under Sections 18 (C) and 18 (A) of the Drugs and Cosmetic Act, 1940 and sentenced to undergo as under:-