NAVAB KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these revision petitions are barred by limitation. Applications under Section 5 of the Limitation Act have also been preferred in all these revision petitions seeking condonation of delay.

(2.) The common ground taken in all these revision petitions for condonation of delay is that the petitioner came to know about the fact that the sentences passed by the courts below can be ordered to be run concurrently instead of separately if petitiones with this prayer is moved before the High Court, when the said benefit is extended to the coaccused persons pursuant to the orders passed by this Court in their respective revision petitions on 26.11.2013 and 04.03.2015.

(3.) The applications filed by the petitioner for condoning the delay in filing the present revision petitions have been seriously opposed by the learned Public Prosecutor.