STATE Vs. NANHE BABU

JUDGEMENT

(1.) These are applications for condonation of 27 days and 46 days delay in filing and re-filing of the leave petition, respectively. Learned counsel for the respondent does not have any objection if the delay is condoned. In view of the statement, the applications are allowed and the delay in filing and re-filing of the application for leave to appeal is condoned.

(2.) The applications are disposed of.

(3.) We have heard the learned counsel for the parties on this application for leave to appeal. We have also perused the trial court's record. We are inclined to allow the application for leave to appeal. Let the appeal to be registered and numbered by the Registry.