STATE OF KARNATAKA Vs. BHARATH SHETTY

JUDGEMENT

(1.) Heard the learned High Court Government Pleader for appellant-State on I.A.No.1/2018. The said application has been filed under Section 5 of Limitation Act seeking to condone the delay of 6 days in filing the appeal, which is also accompanied with the affidavit.

(2.) By accepting the cause shown, the delay of 6 days in filing the appeal is condoned by allowing I.A.No.1/2018.

(3.) Though this case is posted for hearing on interlocutory application, with the consent of learned HCGP for the appellant, the same is taken up for final disposal.