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Judgment
11 paragraphs · 136 wordsMeenakshi Madan Rai, J
I.A. No.01 of 2024 is an application under Section 5 of the Limitation Act, 1963, seeking condonation of 269 days’ delay in filing the instant Appeal.
Heard Learned Counsel for the Applicant.
Issue Notice to the Respondent.
Learned Additional Public Prosecutor is present for the Respondent on advance Notice and waives formal Notice.
Heard Learned Counsel for both the parties on the I.A. supra.
Learned Additional Public Prosecutor submits that he has no objection to the prayer for condonation of delay on grounds that the Learned Counsel for the Applicant had some family issues to deal with.
Considered submissions. We are satisfied that the delay has been sufficiently explained, the delay is accordingly condoned.
I.A. No.01 of 2024 stands disposed of.
Register the Criminal Appeal.
List for hearing on admission on 01-07-2024.