ARUN KUMAR NAYAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Mateen Siddiqui, learned counsel for the appellant. Also heard Ms. Meena Shastri, learned Additional Advocate General, appearing for respondents No. 1 to 3/State.

(2.) Also heard the learned counsel for the parties on I.A. No. 1 of 2023, which is an application for condonation of delay.

(3.) After hearing the learned counsel for the parties and considering the reasons mentioned in the application, we are of the considered opinion that sufficient cause has been shown in the application and accordingly, I.A. No. 1 of 2023 is allowed and delay of 58 days is condoned.