CHAMAN LAL Vs. GANGA RAM

JUDGEMENT

(1.) By way of instant application filed under S.5 of Limitation Act, prayer has been made on behalf of the applicant for condonation of delay in filing the accompanying criminal revision petition, which is barred by limitation.

(2.) Pursuant to notice issued in the instant proceedings, Mr. Rahul Thakur, Advocate has put in appearance on behalf of respondent. He states that he does not intend to file reply to the application and has no objection in case, prayer made in the application for condonation of delay is accepted and criminal revision petition is decided on its own merit.

(3.) Having taken note of fair stand of learned counsel for the respondent and averments contained in the application, this court finds that delay in filing the accompanying criminal revision petition is neither intentional nor willful, rather owing to the circumstances, which were completely beyond the control of the applicant, as such, delay of 244 days, which otherwise stands sufficiently explained, is condoned. Application stands disposed of. Application stands disposed of. Criminal revision petition be registered.