ZALA RAJENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent - State.

(2.) This application is filed under Sec. 5 of the Limitation Act for condonation of delay of 99 days caused in preferring the criminal appeal.

(3.) Heard learned advocate for the applicant and learned APP for the respondent - State.