ASHOK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice for final disposal. Mr. JPS Chaudhary, Public Prosecutor is directed to accept the notice for the respondent-State and he accepts the notice. With the consent of the learned counsel for the parties, the revision petition is finally heard and decided at the admission stage.

(2.) By the instant criminal revision petition under Section 397/401 Criminal Procedure Code., the petitioner has challenged the order dated 16.2.2006 passed by the Additional Sessions Judge, Rajgarh, District Churu (for short, "the Appellate Court" hereinafter), whereby the application filed by the petitioner under Section 5 of the Limitation Act seeking condonation of delay in filing the criminal jail appeal, as also the appeal, have been dismissed. Aggrieved by the order impugned, the petitioner has filed the instant revision.

(3.) I have heard learned counsel for the parties and perused the order impugned.