STATE Vs. DEEPAK

JUDGEMENT

(1.) Crl.M.A. 14415/2016

(2.) A plain reading of the application indicates that the delay in filing the appeal has not been sufficiently explained. It is stated that the period of limitation expired on 15.08.2015. However, prior to that on 20.05.2015, the learned APP had issued an opinion that this was not a fit case to file an appeal. The said opinion was forwarded to the Chief Prosecutor, who also endorsed the opinion furnished by learned APP on 02.06.2015. It is stated that case file was, thereafter, sent to the Department of Prosecution and it was opined not to file an appeal. This opinion was rendered on 04.06.2015.

(3.) However, thereafter, the records were sent to the Principal Secretary, Department of Law and Justice and were, thereafter, forwarded to the office of the standing counsel (criminal), who opined that it was a fit case of filing of appeal. Thereafter, steps were taken for filing the present appeal.