REGENT COMPUTRONICS PVT. LTD.

STATE Appellant

V/S

Surender @ Sunder Respondents

Referred Judgements :-

BALWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
PAKKIRISAMY VS. STATE OF TAMIL NADU [REFERRED TO]
BODH RAJ VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
BHARAT VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAMREDDY RAJESHKHANNA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
ALOKE NATH DUTTA VS. STATE OF WEST BENGAL [REFERRED TO]
GHUREY LAL VS. STATE OF U P [REFERRED TO]
MOHD ARIF ALIAS ASHFAQ VS. STATE OF NCT OF DELHI [REFERRED TO]
SAMPATH KUMAR VS. INSPECTOR OF POLICE [REFERRED TO]
SUNIL CLIFFORD DANIEL VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) Present application has been filed by the petitioner/State seeking condonation of 845 days' delay in filing the present leave to appeal petition.

(2.) Learned counsel for the petitioner submits that the delay was not intentional and it was on account of bonafide reasons.

(3.) Heard. We may notice that the application filed along with leave to appeal petition does not give reasonable and cogent grounds to condone the delay. The application is casual in nature, lacks material particulars and the grounds for delay cannot be termed as bonafide.

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STATE Vs. SURENDER @ SUNDER

Referred Judgements :-

JUDGEMENT

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