- (1.)HEARD on I.A.No.6951/2014, which is an application under section 5 of Limitation Act.
(2.)LEARNED counsel for the petitioner submits that father of the petitioner was suffering from Malaria and the petitioner was looking after his father hence, he could not take the certified copy of the order and he has taken the certified copy of the order on 25.8.2004, thereafter this revision has been filed after delay of 18 days. Delay is based on bonafide, hence, prayed for condonation of delay in filing the revision petition. The application is supported by affidavit as well as medical certificate.
(3.)LEARNED Public Prosecutor has opposed the application.
Considering the aforesaid reason application is allowed and delay in filing in this revision petition is condoned.