STATE OF GUJARAT Vs. PRAJAPATI DASHRATHBHAI SHIVA- BHAI

JUDGEMENT

(1.) THOUGH served, no one appears for the respondent. State seeks condonation of delay of 50 days in filing application for leave to appeal.

(2.) HAVING heard learned APP Shri H.L. Jani and having perused the contents of the application, delay is required to be condoned. In paragraph-3 of the application, following explanation is rendered :