STATE (NCT OF DELHI) Vs. DHEERAJ

JUDGEMENT

(1.) Crl. M.A. No. 16610/2017 (exemption) Exemption is allowed subject to all just exceptions.

(2.) Application stands disposed of. Crl. M.A. 16609/2017 (delay)

(3.) This is an application filed by the State seeking condonation of delay of 205 days in filing the present appeal. The reasons for the delay have been set out in paragraphs 2 to 11 of this application.