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Judgment
B. K. Shrivastava, J
Heard on I.A. No.10673/2020 filed on 25.09.2020 for exemption from filing the certified copy of order dated 22.01.2020. Counsel for appellant filed the photocopy of the judgment bearing the endorsement of the Court. The endorsement shows that on the date of judgment was given to the accused, therefore, limitation will be counted from 22.01.2020.
In the aforesaid situation, looking to the present situation arising out of COVID-19 and looking to the reason assigned, the aforesaid I.A. is allowed and the exemption is granted from filing the certified copy of the judgment.
Also heard on I.A. No.10064/2020 filed for condonation of delay under Section 5 of Limitation Act. The aforesaid application has been filed without any affidavit of appellant.
Therefore, counsel for the appellant is directed to file the affidavit explaining the delay in filing the appeal after counting the period from 22.01.2020. Therefore, this I.A. will be considered after filing the aforesaid affidavit.
List this case in the month of November, 2020 alongwith Cr.A. No.1815/2020.