STATE OF CHHATTISGARH Vs. DEVI DAYAL

JUDGEMENT

(1.) Heard on IA No.01/18 for condonation of delay in filing the petition.

(2.) For the reasons mentioned in the application and the law laid down by Hon'ble Supreme Court in the matter of State of Haryana Vs. Chandra Mani & Ors., (1996) 3 SCC 132, the delay of 56 days in filing the petition is hereby condoned.

(3.) Also heard on application for grant of leave to appeal under Section 378(3) of CrPC.