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Judgment
6 paragraphs · 133 wordsW. Diengdoh, J
Heard Mr. P. Yobin, learned counsel for the applicant, who has submitted that the applicant has intended to file an appeal, being aggrieved by the impugned judgment and order of sentence dated 28.07.2025 in Special POCSO Case No. 26 of 2015. However, a delay of 25 days has occurred in filing the said appeal, for which prayer is made for condonation of such delay.
Mr. H. Kharmih, learned Addl. PP appears on behalf of the State respondent and has no objection to the prayer made.
This Court on being satisfied with the cause shown, hereby condone the said delay of 25 days in filing the related appeal.
Misc. Case disposed of.
Registry is directed to diarize the appeal and list it for admission on 29.10.2025.