STATE Vs. SURESH KUMAR AND ANR.

JUDGEMENT

(1.) Crl. M.A. No. 17793/2010.

(2.) THIS is an application seeking exemption from filing the certified copies of the annexures.

(3.) 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 31st March, 2010 and considerable time was taken in procuring the certified copy of the judgment, which was received on 26th June 2010. On 7th August 2010, the learned additional public prosecutor had prepared the draft and the matter was referred to the Prosecution Department for taking the appropriate action in this regard.