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Judgment
The revision petitioner is the defacto-complainant in C.C.No.321 of 2009 which is outcome of Cr.No.43 of 2009 of Women Polic
Against the said acquittal judgment, the defacto-complainant-victim filed an appeal before the Metropolitan Sess
The affidavit petition was contested by counter of accused/respondents 1 to 3 saying the averments in the affid
The learned Sessions Judge, by the impugned order, dated 24.11.2016, dismissed the petition holding that the pass
Heard both sides at length with reference to the respective contentions and perused the material on record.
As per the settled expressions, particularly in delay condonation in filing the application or appeal or revisio
Having regard to the above, said order is per se unjust and not legal within the parameters required to be adopt
In the result, the revision is allowed and the impugned dismissal order of the lower appellate Court in Crl.M.P. Miscellaneous petitions if any pending in this revision, shall stand closed.