STATE OF CHHATTISGARH Vs. SHIVPRASAD KATVARIRAM RAJWADE

JUDGEMENT

(1.) Shri Kishore Bhaduri, learned Additional Advocate General, for the State/petitioner is heard on LA. No. 01/2009, an application for condonation of the delay in filing the petition under Section 378 (3) of Code of Criminal Procedure (for short'Cr.PC').

(2.) On due consideration of the submissions of learned Additional Advocate General and the grounds taken in the application, we are satisfied that the petitioner/State has succeeded in showing sufficient cause for the delay in filing the petition under Section 378 (3) of Cr.PC.

(3.) LA. No. 01/2009, therefore, is allowed and the delay in filing the petition under Section 378 (3) of Cr.PC is hereby condoned.