MAYA DEVI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the applicants on the delay condonation application as well as restoration application.

(2.) There is a delay of 477 days in filing restoration application. Cause shown is sufficient to allow the delay condonation application in filing restoration application. Accordingly, the delay condonation application is allowed. Delay in filing restoration application is hereby condoned.

(3.) Considering the submission of learned counsel for the applicants as well as in the interest of justice restoration application is allowed. Let the criminal miscellaneous application be restored to its original number.