SUNNY VERMA @ SHALU Vs. STATE & ORS.

JUDGEMENT

(1.) CRL.L.P. 552 of 2017 and Crl. M.A. 15685 of 2017 (Condonation of Delay) The present leave to appeal has been filed against the judgment dated 01.03.2016. Along with leave to appeal an application seeking condonation of 504 days delay has been filed.

(2.) Counsel for the petitioner submits that the leave to appeal could not be filed within the time allowed due to bona fide reasons and for reasons beyond the control of the petitioner. 3. We have heard counsel for the petitioner. Before the submission of the counsel for the petitioner can be examined, we deem it appropriate to reproduce the application so filed by the petitioner. The application reads as under: