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Judgment
5 paragraphs · 112 words
M. K. Thakker, J
Though endorsement on the board shows that rule is served, no one has filed appearance.
This is an application for condonation of delay under Section 5 of the Limitation Act for the delay of 27 days caused in preferring the Criminal Appeal.
Heard Mr. Bhargav Pandya, learned Additional Public Prosecutor, for the petitioner – State and perused the records. It transpires that the delay caused in preferring the Criminal Appeal is sufficiently explained, and therefore, the delay is required to be condoned. Hence, the delay caused in preferring the Criminal Appeal is hereby condoned and the present application is allowed.
The main matter to be listed on 13.06.2023.