STATE OF CHHATTISGARH Vs. KAILASH CHAND LADWA

JUDGEMENT

(1.) Heard Mr. Vikram Sharma, learned Deputy Government Advocate, appearing for the State/appellants and Mr. Shashi Kumar Kushwaha, learned counsel, appearing for the respondent.

(2.) The present appeal has been preferred by the appellants with delay of 248 days along with an application, I.A. No. 01 of 2023, for condonation of delay in filing the instant appeal. The respondent has filed objection to the said application for condonation of delay on 2/6/2023, opposing the same.

(3.) However, on due consideration and for the reasons mentioned in I.A. No. 01 of 2023, the same is allowed. Delay in filing the instant appeal is condoned.