STATE Vs. WAJID

JUDGEMENT

(1.) THIS is an application filed by the State seeking condonation of 1381 days' delay in filing the present appeal.

(2.) THE grounds raised in this application, more particularly paras 4, 5, 5A and 6, read as under:

(3.) HAVING perused the present application, we find that this application was made in an extremely casual manner and is devoid of material particulars. We find that not only leave to appeal has been filed with a delay of 1381 days but the Court time has been wasted in filing affidavits at later dates all of which could have been filed at the very first instance.