STATE Vs. RAJ KUMAR KASHYAP

JUDGEMENT

(1.) This is an application under Sec. 5 of Limitation Act read with Sec. 482 of the Code of Criminal Procedure filed by the State seeking condonation of delay of 7 days in filing the present leave to appeal petition.

(2.) Heard. For the reasons stated in the application, delay in filing the present leave to appeal petition is condoned.

(3.) Application stands disposed of.