STATE Vs. YASIR ALTAF & ORS

JUDGEMENT

(1.) CRL.M.A. 11911/2015. This is an application filed by the petitioner seeking condonation of 46 days' delay in filing the present leave to appeal petition.

(2.) Having heard counsel for the petitioner and in the interest of justice, present application is allowed. Delay in filing the leave to appeal petition is condoned. Let criminal leave to appeal petition be taken on record.

(3.) Application stands disposed of.