STATE OF GUJARAT Vs. ABDUL KADIR

JUDGEMENT

(1.) By way of present application filed u/s 5 of the Limitation Act , the applicant has prayed to condone delay of 19 days caused in preferring captioned criminal appeal.

(2.) Having heard learned learned APP and considering the averments made in the application, it appears that the applicant was not careless or negligent in pursuing legal recourse and therefore, the matter needs to be considered.

(3.) In the result, present Criminal Misc. Application is allowed and delay of 19 days caused in preferring captioned criminal appeal is hereby condoned. Rule is made absolute to the aforesaid extent.