SARWAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl. Misc. No. 13694 of 2009

(2.) THE Crl. Misc. application has been filed seeking condonation of 79 days' delay in filing the revision petition.

(3.) KEEPING in view the fact that the case had got mixed up with other cases which was later traced, there are sufficient grounds to condone the delay in filing the revision petition. It is well -known that when substantial justice and technical considerations are pitted against each other, the cause of substantial justice is to be preferred for the opposite side cannot claim to have a vested right in injustice being done because of a non -deliberate delay.