STATE OF GUJARAT Vs. NARESHBHAI MELABHAI RAVAL

JUDGEMENT

(1.) THOUGH served, no one appears for the respondents. This application has been filed by the State seeking condonation of delay of 179 days in filing the application for leave to appeal.

(2.) WE have heard learned APP Shri Jani and also perused the materials on record. Considering the submissions made as well as the explanation rendered in the application, we are inclined to condone the same. In particular, in paragraph-4 of the application following averments have been made :