KASHYAP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule on behalf of the respondent No.1 and learned advocate Mr. Nikhil Kariel waives service of notice of Rule on behalf of the respondent No.2. With the consent of learned advocates appearing for respective parties, present application is taken up for final hearing today.

(2.) Present application under section 5 of the Limitation Act has been preferred by the applicant herein - original appellant requesting to condone the delay caused in preferring the criminal appeal.

(3.) Having heard learned advocates appearing for the respective parties and considering the averments made in the application in support of the prayer to condone the delay, present application is allowed and delay caused in preferring the criminal appeal is hereby condoned. Rule is made absolute to the aforesaid extent.