JAI KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before us claiming parity with his co-accused Subhash for obtaining the benefit of a judgment of this Court in Subhash vs. State of Haryana since reported in (2007) 12 SCC 63.

(3.) At the outset, we would like to place on record that this appeal is barred by 896 days. Ordinarily, we would not have condoned the delay but we had issued notice both on SLP as also on the application for condonation of delay only on the premise that the appellant had raised a contention before this Court that he and his co-accused Subhash are similarly situated.