CRLR/127/2023
2023 Latest Caselaw 506 UK

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      24.02.2023                        IA No. 1 of 2023 (Delay Condonation Application in Time Barred CRLR)
                                        In
                                        CRLR No. 127 of 2023
                                        Hon'ble Ravindra Maithani, J.

Mr. Mehboob Rahi, Advocate for the revisionist.

Mr. B.P.S. Mer and Ms. Sangeeta Bhardwaj, learned Brief Holders for the State.

The revisionist proposes to challenge his conviction and sentence recorded under Section 411 of IPC by the Trial Court which was confirmed in appeal.

The revisionist has been sentenced two years rigorous imprisonment along with fine of Rs. 5,000/-.

The revision is preferred with a delay of 1346 days and Delay Condonation Application has been filed.

It is the case of the revisionist that he was on bail during the trial as well as during the appeal. He was not informed about the judgment of the Appellate Court on time, hence, the delay occurred.

Although, learned counsel for the revisionist would submit that the revisionist surrendered on 21.01.2023.

Having heard, the delay is condoned.

Call for LCR for hearing on admission.

List this matter on 14.03.2023.

(Ravindra Maithani J.) 24.02.2023 PR/PN