DINA NATH Vs. RAGHU NATH

JUDGEMENT

(1.) Cr.MP(M) No. 1361 of 2014

(2.) THERE is a delay of 1 year 2 months and 25 days in filing of the revision petition, which is sufficiently explained in paragraphs 2 to 4 of the application. The application is duly supported by the affidavit of the applicant/petitioner. Accordingly, the application is allowed and the delay of 1 year 2 months and 25 days in filing of the revision is condoned. Application stands disposed of.

(3.) FROM the records of the case, I find that this is not a case wherein the offence for which the petitioner has been charged can 'stricto sensu' be termed to be an offence against the State. Therefore, this is a case where the continuation of criminal case against the petitioner would put the petitioner to great oppression and prejudice and extreme injustice would be caused to him by not setting aside the impugned judgments of conviction and sentence.