Madhya Pradesh High Court
Cyril Wilson vs Smt. Namrata Wilson on 18 January, 2016
CRR-2813-2015
(CYRIL WILSON Vs SMT. NAMRATA WILSON)
18-01-2016
Shri M. Shafiqullah, counsel for the petitioners. Heard.
This revision petition has been filed against the order dated 07.09.2015 (Annexure-A-1). By the aforesaid order, the revisional Court condoned the delay in filing the revision petition against the order of acquittal passed by the trial Court.
Learned counsel for the petitioner has contended that the petitioner was not afforded an opportunity of hearing before passing an order on condonation of delay by the revisional Court.
It is a fact that there was a delay of 182 days as admitted by the counsel for the petitioner in filing the revision petition. In my opinion the revision is against the order of acquittal hence, it cannot be said that the order passed by the revisional Court in condoning the delay is illegal. However, the revisional Court shall afford an opportunity of hearing to the petitioner while passing the order on merits.
With the aforesaid observation, the revision petition is disposed of.
Certified copy as per rules.
(S.K. GANGELE) JUDGE pb