STATE OF GUJARAT Vs. RAJESHKUMAR GOBARBHAI BHANDERI

JUDGEMENT

(1.) By this application under Sec. 5 of the Limitation Act, the applicant-original appellant has prayed for the condonation of delay of 404 days in preferring this appeal.

(2.) Heard Mr. Tirthraj Pandya, learned AGP for the applicant.

(3.) Mr. Pandya, learned AGP submits that because of the reasons enumerated in paras 3 to 8 of the application, the delay of 404 days, which has occurred, which may be condoned in the interest of justice.