Yogeshwar Dayal, J. - (1.) Criminal Revision No. 43 of 1978 is barred by time, according to the petitioner, by four days. The only thing mentioned in the application is that "due to misplacement of the case file in the office of the Advocate for the petitioner, a delay of four days has occurred in filing the revision petition. The said delay is not intentional". The application purports to be supported by an affidavit and the deponent does not even disclose his name and designation except in the body of the affidavit. In the body of the affidavit it is stated that the deponent is an office clerk of the counsel for the petitioner.
(2.) It appears to me that the petitions are being filed in a most casual fashion by the learned counsel for the petitioner. No explanation has been given as to when the file was received from the Corporation, how was it misplaced, how was it traced and when it was traced. There is no sufficient cause disclosed in the application for condonation of delay. The application is accordingly dismissed. Cr. Rev. 43/78. The revision petition is dismissed as barred by time. Petition dismissed.;