STATE GNCT OF DELHI Vs. SURAJ

JUDGEMENT

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

(2.) Application stands disposed of. CRL.M.A. 28984/2023 (condonation of delay in filing the petition) and CRL.M.A. 28986/2023 (condonation of delay in re-filing the petition)

(3.) For the reasons stated in the applications, the delay of 535 days in filing the petition and the delay of 20 days in re-filing the petition is condoned.