ANSELEM LYKE NWOSO Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) Crl. MA No. 4803/2016 (for condonation of delay in filing the appeal) : Issue notice.

(2.) Ms. Pooja Bhaskar, learned counsel accepts notice on behalf of the respondent.

(3.) Since the appellant is in judicial custody, learned counsel for the respondent fairly does not oppose the application for delay in filing the present appeal.