CRJA/72/2023
2023 Latest Caselaw 3030 UK

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                                 IA/2/2023 (Delay Condonation Application)
                                 In
                                 CRJA No72 of 2023
                                 Hon'ble Sharad Kumar Sharma, J.

Mr. Ravi Shankar Kandpal, learned counsel for the appellant.

Mr. V.K. Gemini, learned Deputy Advocate General for the State.

This criminal jail appeal has been preferred against the judgment of conviction, as it has been preferred with 406 days of delay, seeking its condonation an Application No.IA/2/2023 has been filed.

The delay condonation is opposed by the Government Advocate by filing an objection by way of Application No.IA/4/2023.

After having gone through the reasons given in the delay condonation application, as well as, the objection as filed by the Government Advocate, this Court is of the view, that the applicant has reasonably explained the delay, which has chanced in filing the appeal.

Thus, the delay condonation application would stand allowed and the delay, which has chanced in filing the appeal would stand condoned.

With the consent of the learned counsel for the parties, the matter is taken up for hearing. Admit the appeal.

Summon the LCR.

List as soon as the records of the Court below are received.

During the intervening period, the Government Advocate may file objection to the bail application.

(Sharad Kumar Sharma, J.) 09.10.2023 Sukhbant