- (1.) CRM No. 46239 of 2011 Exemption to file the certified copies of the judgment passed by the court below is granted. The application is allowed. CRM No. 46240 of 2011 There is a delay of 140 days in filing the Criminal Revision Petition.
(2.) HEARD the submission made by learned Senior counsel appearing for the applicant. It has been convincingly submitted that the paper book was kept in some other brief by the clerk of the counsel and as a result of which the Revision petition could not be filed in time. The aforesaid reason is found to be acceptable. Therefore, the delay of 140 days in filing the Revision Petition is condoned and the application is allowed.
(3.) CRM No. 41243 of 2013 Exemption is granted from filing the typed -written copies of Annexures P -1 to P -5 and P -7. Permission also is granted to place on the original photo copies of those documents. The application is allowed. Crm No. 31730 of 2013 The petition is filed praying permission to take additional ground by way of amendment to the grounds of Revision Petition filed before this court. Heard the submission made by learned Senior counsel appearing for the applicant.;