MANINDER SINGH Vs. SANGITA DEVI

JUDGEMENT

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

(2.) Though, prayer made on behalf of non-applicant-respondent has been opposed on the ground that delay has not been explained properly, however, having carefully perused the averments contained in the application, which is duly supported by an affidavit, this Court finds no impediment in accepting the prayer, especially when, delay caused in maintaining accompanying criminal revision does not appear to be intentional or willful, rather same has occurred on account of circumstances, which were completely beyond the control of the applicant, as such, the same deserves to be condoned.

(3.) In view of above, delay of 67 days, which has been otherwise sufficiently explained is condoned. The application is disposed of.