LAWS(DLH)-2020-2-131

KARAN SINGH YADAV Vs. STATE

Decided On February 05, 2020
KARAN SINGH YADAV Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) In view of the reasons stated in the present application, the delay of 63 days in re-filing the petition is condoned.