STATE (GNCT OF DELHI) Vs. DEVENDER SINGH

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) Application stands disposed of. Crl. M.A. 8912/2017 (delay)

(3.) Although we do not find any sufficient ground to condone delay, but since we have heard the leave to appeal on merits, delay of 172 days in filing the leave to appeal is condoned.