STATE OF UTTARAKHAND Vs. SUMIT

JUDGEMENT

(1.) Present appeal is filed with 113 days delay. Mr. B.S. Adhikari, Advocate for the respondent has no serious objection, if 113 days' delay is condoned in filing the appeal.

(2.) We have perused the affidavit filed in support of the application seeking condonation of delay.

(3.) For the reasons stated in the accompanying affidavit, delay condonation application No. 216 of 2014 is allowed. 113 days' delay in filing the appeal is hereby condoned.