REJEESH Vs. REMYA REJEESH

JUDGEMENT

(1.) The above Crl.M.C. is filed challenging condition Nos.1 and 2 in the order dated 29.7.2020 in Crl.M.P.No.390 of 2020 in Crl.Appeal No.72 of 2020 on the file of the Sessions Court, Ernakulam.

(2.) The above petition (Crl.M.P.No.390/2020) was filed under Section 5 of the Limitation Act to condone the delay of 137 days in filing the appeal against Annexure-1 order.

(3.) The learned Sessions Judge condoned the delay in filing the appeal on the following conditions: