STATE (GOVT OF NCT) Vs. SUJEET

JUDGEMENT

(1.) CRL.M.A. 34712/2018 (Condonation of delay) The present application under section 5 of the Limitation Act, 1963, read with section 482 of the Code of riminal Procedure, 1973, filed on behalf of the applicant/State, seeks condonation of delay of 47 days in filing the accompanying appeal.

(2.) Issue notice.

(3.) Mr. Chetan Lokur learned counsel accepts notice on behalf of the non-applicants/respondents and fairly does not oppose the application.