STATE OF RAJASTHAN Vs. NARPENDRA PRAKASH SHARMA

JUDGEMENT

(1.) The present revision petition is reported to be barred by 51 days.

(2.) An application under Sec. 5 of the Limitation Act has been filed for condonation of delay.

(3.) For the reasons stated in the application, the same is allowed. The delay in filing the present revision petition is condoned.