LexABDUL GHAFOOR & ANR. versus STATE OF BIHAR
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• [2011] 11 S.C.R. 425 ABDUL GHAFOOR & ANR. V. STATE OF BIHAR (Criminal Appeal No. 1812 of 2011) SEPTEMBER 16, 2011 [AFTAB ALAM AND RANJANA PRAKASH DESAI, JJ.] Limitation - Condonation of delay - Conviction and sentence for commission of offence ulss. 323, 447 and 452 A B /PC - Revision Petition - Appellant seeking condonation of C delay of more than fifteen months - Revision petition dismissed by Patna High Court without going into the merits of the case as barred by limitation - On appeal held: High Court dismissed the appellant's revision quite mechanically applying the bar of /imitation and without giving any allowance D to the circumstances of the appellants - ·Under the Patna High Court Rules, a revision against conviction can be entertained only after the revision-petitioner surrenders before the court below- Thus, when revision filed by the appellants was taken up by the High Court they were· already in jail - In case, the E revision was dismissed after consideration on merits, the appellants would have continued to remain in jail to serve out their sentences - Had the revision been filed in time, they would have surrendered 15 months earlier and thus, would have completed their sentence 15 months earlier - As such F due to the delayed filing of the revision the appellant would complete their sentence, in case of dismissal of the revision 15 months later - Thus, the High Court should have condoned the delay in filing the revision by the appellants and examined their case on merits - Revision petition is restored G to its original file - Patna High Court Rules. Administration of criminal justice - Cases of conviction and imposition of sentence of imprisonment -' Application of Jaw of limitation - Held: In such cases the court must show 425 H 426 SUPREME COURT REPORTS [2011] 11 S.C.R. A far greater indulgence and flexibility in applying the law of limitation than in any other kind of case - A sentence of imprisonment relates to a person's right to personal liberty and, therefore, the court should be very reluctant to shut out a consideration of the case on merits on grounds of limitation s or any other similar technicality. CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 1812 of 2011. From the Judgment and Order dated 27.09.2010 of the • C High Court of Patna in CRLR No. 1383 of 2010. Gaurav Agrawal for the appellants. Ardhendumauli Kumar Prasad (for Gopal Singh) for the 0 Respondent. The following order of the Court was delivered ORDER 1. Heard Mr. Gaurav Aggarwal, learned counsel appearing E for the petitioners, and Mr. Ardhendumauli Kumar Prasad, learned counsel appearing for t.he State of Bihar. 2. Leave granted. F 3. The appellants were convicted by the trial Court (Judicial Magistrate -1st Class, Kishanganj), under Sections 323, 447 and 452 of the Penal Code and sentenced to two years rigorous imprisonment under Section 452 of the Penal Code; the substantive sentences for the other two offences were G of lesser periods and all the sentences were directed to run concurrently. The appeal preferred by the appellants against the judgment and order passed by the trial court was dismissed by the Sessions Judge. They approached the High Court in Criminal Revision No.1383/2010 but the revision was filed after H ABDUL GHAFOOR & ANR. v. STATE OF BIHAR 427 a delay of more than 15 months. The appellants sought A condonation of delay in filing the revision taking plea that they were working in Delhi to earn their livelihood and it took them some ·time to go back to their home and take steps for filing the revision. The High Court did not accept the reason assigned by the appellants as a valid or sufficient reason for condoning B the delay and, consequently, dismissed the revision, without going into the merits of the case, as barred by limitation. 4. We are unable .to agree with the view taken by the High Court. 5. The law of limitation is indeed an important law on the statute book. It is in furtherance of the sound public policy to c put a quietus to disputes or grievances of which resolution and redressal are not sought within the prescribed time. The law of limitation is intended to allow things to finally settle down after D a reasonable time and not to let everyone live in a state of uncertainty. It does not permit any one to raise claims that are very old and stale and does not allow anyone to approach the
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