SARVJEET SINGH Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) Heard on application (CMCR No.54/2014) under Sec. 5 of Limitation Act.

(2.) It is mentioned in the application that the petitioner has sent a certified copy of the impugned order dated 10.04.2013 to his counsel at Jodhpur for filing the criminal revision petition in April, 2013 itself. However, the certified copy of the impugned order dated 10.04.2013 was lost by the advocate and, thereafter, another certified copy has been obtained and, thereafter, this criminal revision petition has been filed with the delay of 131 days. The application is supported by an affidavit filed by advocate Shri Daulat Singh Rathore.

(3.) Learned counsel for the petitioner has argued that there is no delay on the part of the petitioner in filing this criminal revision petition, however, the delay has been caused because the certified copy of the impugned order has been lost. It is contended that the delay caused in filing the criminal revision petition is due to some unavoidable circumstances and the same deserves to be condoned.