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Judgment
5 paragraphs · 98 wordsBhaskar Raj Pradhan, J
I.A. No. 01/2026.
This is an application for condonation of delay of five days in preferring the appeal which has been explained in the application. The learned Senior Counsel appearing for the respondent raises no objection. The application contains sufficient cause for explaining the delay of five days. Accordingly, the application is allowed and the delay is condoned.
Heard the learned Additional Public Prosecutor for the appellant. Admit. Call for the Trial Court records. On receipt of the records, the Registry shall prepare the paper books.
List the matter on 15.04.2026.