LAWS(DLH)-2014-11-399

STATE Vs. RAHDEY SHYAM

Decided On November 13, 2014
STATE Appellant
V/S
Rahdey Shyam Respondents

JUDGEMENT

(1.) Crl.M.A. No. 4970/2011 (Condonation of delay)

(2.) THIS is an application moved on behalf of the State/Petitioner praying for condonation of delay of 300 days in filing the present leave petition.

(3.) APPLICATION stands disposed of.