Pursuing proceedings and subsequent legal advice do not constitute sufficient cause for inordinate delay.

The applicant challenged the Family Court’s order dated 07.02.2024 by filing a criminal revision, with a delay of approximately 813 days.

He sought condonation of delay under Section 5 of the Limitation Act, submitting that the impugned order was interlocutory, that his substantive claim under Section 127 Cr.P.C. would subsequently be decided on merits after evidence, and that he continued pursuing proceedings before the Family Court.

He further stated that, after obtaining legal advice and collecting the relevant record, he took steps to institute the revision, and that the delay was neither intentional nor deliberate.

The High Court considered the application for condonation of delay before examining the revision on merits.

The Court applied Section 5 of the Limitation Act, under which delay may be condoned only where the applicant establishes “sufficient cause,” meaning an adequate and reasonable explanation preventing timely institution of proceedings.

Relying on State of Madhya Pradesh v. Ramkumar Choudhary, 2024 INSC 932, and the principles reiterated from Majji Sannemma v. Reddy Sridevi, Ajay Dabra v. Pyare Ram, and Basawaraj v. Special Land Acquisition Officer, the Court held that limitation must ordinarily be applied with statutory rigour and that negligence, inaction, want of bona fides, or lack of diligence cannot be excused under the guise of substantial justice.

The Court also relied on Union of India v. Jahangir Byramji Jeejeebhoy (D) through legal heir, 2024 INSC 262, holding that delay cannot be condoned as an act of generosity, that the length of delay is relevant, and that the applicant must first establish bona fides and sufficient cause before the merits can be considered.

Further, the cause preventing timely filing must arise within the period of limitation; events occurring after expiry of limitation cannot, by themselves, constitute sufficient cause.

The Court treated the 813-day delay as grossly inordinate and assessed whether the applicant had identified any concrete circumstance that prevented him from filing the revision within the prescribed period.

The explanation that the order was interlocutory and that the applicant continued proceedings before the Family Court demonstrated a conscious choice to defer the challenge, rather than an inability to approach the High Court.

Similarly, the subsequent obtaining of legal advice, collection of records, and preparation of the revision did not explain why the proceedings could not have been instituted within the limitation period.

The applicant failed to establish any circumstance arising during the limitation period that disabled timely filing, and the general assertion that the delay was not intentional or deliberate was insufficient to satisfy the requirement of sufficient cause.

In accordance with the cited Supreme Court authorities, the Court held that limitation protects certainty and finality in litigation and that the respondent’s accrued rights could not be lightly disturbed.

The application under Section 5 of the Limitation Act was accordingly rejected.

Consequently, the criminal revision was dismissed as hopelessly barred by limitation and delay and laches, without adjudication of the underlying claim on merits.