REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

PARVEZ Respondents

Referred Judgements :-

ABDUL SATHAR V. EMPEROR [REFERRED TO]
THAKORLAL D VADGAMA VS. STATE OF GUJARAT [REFERRED TO]
HARI NATH CHHABI NATH RAJ NATH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF KARNATAKA VS. S M KOTRAYYA [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
SHYAMAL GHOSH VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) Crl.M.A.No.19283/2014 & Crl.L.P. 731/2014

(2.) Counsel for the respondent submits that the State has failed to offer a proper explanation for the delay except mentioning of the dates when the file was transferred and the state failed to give any acceptable and cogent reasons sufficient to condone a delay of 344 days.

(3.) In support of his submissions, reliance is placed by learned counsel for the respondent in the case of Postmaster General & Ors. Vs. Living Media India Limited and Anr, 2012 3 SCC 563, it was held as under:

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STATE Vs. PARVEZ

Referred Judgements :-

JUDGEMENT

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