HYDER Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) Heard Mr. Ritesh Kumar Chowdhary, learned counsel appearing for the appellant. Also heard Mr. Dileep Poolakkot, learned counsel appearing for the State of Kerala.

(3.) The challenge here is to the order (dtd. 23/6/2023) of the High Court whereunder, the State's application for condonation of delay of 1184 days in presenting the Criminal Appeal was allowed. The impugned order reads as under: