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Judgment
10 paragraphs · 217 wordsVinit Kumar Mathur, J
The present revision petition is barred by 319 days.
Heard learned counsel for the petitioner and learned public prosecutor on the application under Section 5 of the Limitation Act for condonation of delay in filing the present revision petition.
A perusal of the application goes to show that the delay in filing the present revision petition was bonafide and was not deliberate and intentional.
For the reasons mentioned in the application, the same is allowed.
Heard learned counsel for the petitioner as well as learned public prosecutor on the revision petition.
Learned counsel for the petitioner submits that the petitioner is ready and willing to deposit the fine amount of Rs.5,000 (Rupees : Five Thousand Only) as ordered by learned Appellate Court on 03/09/2021.
Since the petitioner has already undergone to sentence awarded by learned trial Court on 26/04/2018, the present revision petition is disposed of with a direction to the petitioner to deposit the fine amount of Rs.5,000 (Rupees : Five Thousand) within a period of one month from today.
If the fine amount of Rs.5,000/- is not deposited before learned trial Court within a period of one month from today then the learned trial Court will proceed against the petitioner in accordance with law.
The stay application and other pending application.