RAM BILASH SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 1481 of 2016 I.A. No. 1481 of 2016 has been filed by the petitioners, under Sec. 5 of the Limitation Act, seeking condonation of delay in preferring the present criminal revision application.

(2.) Having considered the reasons assigned in the present application seeking condonation of delay and having heard the learned Counsel for the parties, this Court is satisfied that the petitioners were prevented by sufficient causes from preferring the present criminal revision application within time.

(3.) In view of the above, the delay, in preferring the criminal revision application, is hereby condoned.