STATE OF UTTARAKHAND Vs. VINOD SINGH AND ORS.

JUDGEMENT

(1.) Delay Condonation Application (CRMA 2022/13).

(2.) MR . C.S. Rawat, learned counsel for respondent No. 2 has no serious objection if the delay of 164 days in preferring the appeal is condoned. We have also independently considered the application seeking condonation of delay and being satisfied with the same, we allow the application and condone the delay of 164 days.

(3.) IT has come on record that Ms. Kiran had delivered a baby about ten days before her death. Since last rites were performed on her dead body on 3.9.2007, therefore, no post -mortem could be conducted. Thus, the cause of death remained a mystery.