STATE OF UTTARAKHAND Vs. ATOL SINGH

JUDGEMENT

(1.) THERE has been 49 days delay in preferring the. appeal and, accordingly, an application has been made for condonation of delay in preferring the appeal. Though, time was granted to file objection to the application for condonation of delay in filing the appeal, but no such objection has been filed.

(2.) WE have considered the averments made In the application for condonation of delay in preferring the appeal and being satisfied with the sufficiency of the reasons furnished, allow the same.

(3.) HEARD learned counsel for the parties.