VIPAN KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Cr.M.P(M). No. 937 of 2010.

(2.) FOR the reasons set out in the application, the delay in filing the petition is condoned. The application is disposed of.

(3.) LEARNED Counsel appearing for the Petitioner reiterates the same points which were urged before the courts below. Those having been determined as a question of fact, this Court will not interfere in revisional jurisdiction. This revision petition is dismissed.