Sonu @ Yusuf S/O Shree Nijamuddin vs State Of Rajasthan
2021 Latest Caselaw 7096 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Criminal Revision Petition No. 870/2021

Sonu @ Yusuf S/o Shree Nijamuddin
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan
                                                                  ----Respondent

For Petitioner(s) : Mr. Ali Mohd. Khan For Respondent(s) : Mr. Bhawani Shankar Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

01/12/2021

This matter has come up on an application (IA

No.301/2021) for condoning the delay in filing the revision

petition.

It has been submitted that in this case, the petitioner

was on bail during the trial as well as during appeal and the

learned Appellate Court passed the impugned judgment dated

06.09.2018 in the absence of the petitioner. Hence, the petitioner

was not having knowledge of the impugned judgment. Delay

caused in filing the revision petition was bonafide and not

intentional.

Hence, looking to the facts and circumstances of the

case and in the interest of justice, delay caused in filing the

revision petition may be condoned.

Heard.

In view of the submissions and facts that the petitioner

is behind the bar, the application is allowed. Delay in filing the

revision petition is condoned.

(2 of 2) [CRLR-870/2021]

Office to proceed accordingly.

List after one week.

(MANOJ KUMAR VYAS),J

Sunita/28

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