ANIL SAH Vs. POONAM DEVI

JUDGEMENT

(1.) The present I.A. has been filed for condoning the delay in filing the present Cr. Revision Application.

(2.) Learned counsel for the petitioner submits that the period of filing of revision application has been expired on 17/4/2016 and this case was filed on 1/11/2017 i.e. near about lapse of 19 months. He submits that the case could not be filed within time due to the mistake of the counsel and, therefore, delay may be condoned.

(3.) In the interest of justice, the delay in filing the present Cr. Revision Application is hereby condoned and the I.A. No. 2456 of 2017 is hereby allowed.