RATILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of Respondent-State.

(2.) Heard learned advocates for the respective parties.

(3.) By this application under sec. 5 of the Limitation Act, 1963, the applicant seeks condonation of delay caused in filing Criminal Appeal No.1355/2022 against the judgment and order dtd. 17/10/2019 passed by the learned Special Judge (NDPS), Kheda at Nadiad in NDPS Case No.1/2018.