GEETA Vs. ANITA

JUDGEMENT

(1.) An Application under Sec. 5 of the Limitation Act, 1963 read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') has been filed on behalf of the Appellant/Geeta for condonation of delay of 83 days in filing the Appeal.

(2.) It is submitted that due to some miscommunication between the Complainant and the counsel the delay of 83 days happened in filing the Leave to Appeal.

(3.) For the reasons stated in the Application, the delay of 83 days in filing the Leave to Appeal is condoned and the Application is allowed.