STATE OF CHHATTISGARH Vs. SURESH KUMAR @ SONU

JUDGEMENT

(1.) Heard on I.A.No.1/2018, application for condonation of delay in filing the petition.

(2.) For the reasons mentioned in the application and the law laid down in State of Haryana Vs. Chandra Mani & Ors., (1996) 3 SCC 132, delay of 74 days in filing the petition is hereby condoned.

(3.) Also heard on the application for grant of leave to appeal filed under Section 378 (3) Cr.P.C.197