JANHAVI DEOSKAR Vs. STATE

JUDGEMENT

(1.) The present application is filed under Sec. 5 of the Limitation Act, 1963 for condonation of delay of 252 days in filing the present application for leave to appeal.

(2.) The counsel appearing on behalf of the petitioner stated that due to his own fault, the present appeal/leave to appeal could not be filed within the period of limitation.

(3.) After considering all facts as stated in the application and in the interest of justice, the delay in filing of the present appeal/leave to appeal is hereby condoned.