State Of Chhattisgarh vs Heera Dubey
2022 Latest Caselaw 125 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                             CRMP No. 858 of 2017
                   State Of Chhattisgarh, Versus Heera Dubey




07/1/2022         Mr. Afroj Khan, PL for the State.


                  Mr. Ravindra Sharma, counsel for the respondent.

Heard on I.A. 01/2017, application for condonation of delay

occurred in filing of the appeal.

Considering the reason assigned in the application and the

judgment pronounced by the Hon'ble Supreme Court in the matter of

State of Haryana vs. Chandra Mani & Ors., [(1996) 3 SCC 132],

delay of 171 days is condoned.

Accordingly, I.A. No.01/2017 is allowed.

Post the matter on 24.1.2022.

SD/-

( Deepak Kumar Tiwari) Judge

Ayushi