STATE OF GUJARAT Vs. DIPAK

JUDGEMENT

(1.) This application is filed under Sec. 5 of the Limitation Act for condonation of delay of 366 days caused in preferring the criminal appeal.

(2.) Heard learned Additional Public Prosecutor for the applicant - State. Though served, nobody appears on behalf of the respondents.

(3.) We have considered the submissions canvassed by learned Additional Public Prosecutor appearing for the applicant State of Gujarat. We have also perused the averments made in the application. We are of the view that the applicant has shown sufficient cause for not filing the criminal appeal in prescribed period of limitation.