STATE Vs. MOHD. IQBAL

JUDGEMENT

(1.) Crl.M.A.13466/2013 has been filed by the State seeking condonation of 70 days' delay in filing the present petition for leave to appeal and Crl.M.A.13467/2013 has been filed by the State seeking condonation of 72 days' delay in re-filing the present petition for leave to appeal.

(2.) Heard. For the reasons stated in the applications, present applications are allowed. Delay in filing and re-filing the petition for leave to appeal is condoned.

(3.) Applications stand disposed of.