AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
22 paragraphs · 172 wordsMeenakshi Madan Rai, J
Written objection to I.A. No.01 of 2022 in CRL.L.P/41/2022/ (Filing No.) has been filed by the Learned Legal Aid Counsel for the Respondent.
Heard Learned Counsel for the parties.
We have perused the grounds put forth in the application and find that the grounds detailed in the I.A. supra are sufficient to condone the delay.
Delay condoned and I.A. No.01 of 2022 disposed of accordingly.
Register the Leave Petition.
Heard Learned Additional Public Prosecutor.
Learned Legal Aid Counsel has no objection to the Petition seeking leave.
Considered, leave granted.
Petition disposed of.
Heard on I.A. No.01 of 2023, filed by the State-Applicant, seeking condonation of 30 days’ delay in filing the Appeal.
Heard parties.
The grounds mentioned in the I.A. have been duly considered and found satisfactory.
Delay condoned.
I.A. No.01 of 2023 stands disposed of accordingly.
Register the Appeal.
Heard on admission.
Admit.
Issue Summons to the Respondent returnable by 22-05-2023.
Call for the records from the Learned Trial Court.
Let Paper-Books be prepared.
List on 22-05-2023.