GOVERDHAN SINGH THAKUR Vs. MAHENDRA KUMAR PATEL

JUDGEMENT

(1.) Heard on IA No.01/2018 for condonation of delay in filing the instant CrMP.

(2.) For the reasons mentioned in the application, the same is allowed and the delay of 201 days in filing the petition is hereby condoned.

(3.) Also heard on application for grant of leave to appeal under Section 378(4) of CrPC.