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Judgment
17 paragraphs · 142 wordsMeenakshi Madan Rai, J
Learned Assistant Public Prosecutor has filed a Compliance Report dated 09-04-2024, pursuant to the Order of this Court dated 01-04-2024, affirming that costs of ₹ 10,000/-(Rupees ten thousand) only, imposed on the State-Petitioner, has been paid to the Sikkim State Legal Services Authority, on 05-04-2024.
Heard Learned Counsel for the parties on the Petition for Leave to Appeal.
Considered, leave granted.
Petition disposed of.
Register the I.A.
Heard on I.A. No.01 of 2024, filed by the State-Petitioner, seeking condonation of 79 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 2024 stands disposed of accordingly.
Register the Criminal Appeal.
Heard on admission.
Admit the Appeal.
Call for the records from the Learned Trial Court.
Let Paper-Books be prepared.
List on 10-06-2024.