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Judgment
6 paragraphs · 105 wordsBhaskar Raj Pradhan, J
I.A. No. 1 of 2025
Today is the date for consideration of the application for condonation of delay as per the order dated 01.12.2025. The State of Sikkim has moved an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 5(five) days which they have explained in the application in paragraphs 1 to 16 thereof. The explanation is satisfactory and sufficient. The learned Counsel for the respondent raises no objection.
Accordingly, the application is allowed and delay condoned.
I.A. No. 1 of 2025 stands disposed of.
List this matter on 11.03.2026 for admission of criminal appeal.