STATE Vs. AMIT TRIPATHI

JUDGEMENT

(1.) Crl. M. A. No. 18040/2010

(2.) THIS is an application by the Appellant/applicant seeking condonation of delay in filing the petition for leave to appeal on the ground that the impugned judgment was pronounced on 30th April, 2010 and considerable time was taken in procuring the certified copy of the judgment. Thereafter, the concerned learned additional public prosecutor received the file along with the letter of approval dated 21st July 2010 from the Assistant Legal Advisor, Govt. of NCT. The applicant has given the details as to who had considered the file to decide whether a petition for leave to appeal is to be filed or not.

(3.) THE Petitioner/applicant, in the circumstances, has contended that there is sufficient cause for condoning the delay of 123 days in filing the petition for leave to appeal.