Sonu @ Yusuf Son Of Shri Nijamuddin vs State Of Rajasthan
2021 Latest Caselaw 5832 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Criminal Revision Petition No. 881/2021

                                    Sonu @ Yusuf Son Of Shri 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

23/10/2021

Matter has come up on Misc. Application No. 304/2021,

under Section 5 of the Limitation Act, 1963 for condoning the

delay in filing the revision petition.

Learned counsel for the petitioner submits that on the date

of judgment of Appellate Court, petitioner was not present in the

Court, therefore, he had no knowledge of the impugned judgment.

Now, he is in judicial custody since February, 2020.

In view of the submissions made, application is allowed.

Delay in filing the revision petition is condoned.

List after one week.

(MANOJ KUMAR VYAS),J

Pooja/41

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