ANAND MISHRA, SON OF LATE NOKHO MISHRA, RESIDENT OF VILLAGE HARINAGAR, POLICE STATION KUSHESHWAR ASTHAN, DISTRICT DARBHANGA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 1646 of 2008 has been filed by the petitioners, under Sec. 5 of the Limitation Act, seeking condonation of delay in preferring the present criminal revision application against the judgment and order, dated 24.09.2013, passed by learned Ad hoc Additional Sessions Judge III, Darbhanga, in Criminal Revision No. 427 of 2012.

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

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