STATE Vs. NADEEM

JUDGEMENT

(1.) The present application under Section 5 of the Limitation Act, 1963, instituted on behalf of the applicant/State, seeks condonation of delay of 13 days in filing the accompanying leave petition.

(2.) Having heard learned counsel appearing on behalf of the applicant/State and for the reasons stated in the application, the same is allowed. The delay of 13 days in filing the accompanying petition is condoned.

(3.) The application is disposed of accordingly.