STATE Vs. ABDUL HAMID

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE review petition has been reported by the registry to be barred by 540 days.

(3.) THE application under Section 5 of the Limitation act has been filed contending that against the judgment of division Bench dt. 28. 1. 2005 S. L. P. was filed before the hon'ble Supreme Court. However, on 10. 2. 2006 that was withdrawn with liberty to file review petition before this court. The present review petition has been filed as late as on 21. 8. 2006 i. e. more than six months thereafter.