STATE OF UTTARAKHAND Vs. SHANKU ALIAS SHANKAR BHATT

JUDGEMENT

(1.) (Delay Condonation Application No. 142 of 2012)

(2.) LEARNED counsel appearing on behalf of the respondent does not seriously object to the application for condonation of delay in filing the application seeking special leave to prefer an appeal. We have considered the averments made therein and being satisfied with the reasons furnished therein, allow the application for condonation of delay.