LAWS(ALL)-2020-8-65

DIMPAL Vs. STATE OF U. P.

Decided On August 24, 2020
Dimpal Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Sri Atul Kumar, learned counsel for the appellant-informant, learned A.G.A. for the State and perused he material brought on record.

(2.) Grounds and reasons assigned for condoning the delay are satisfactory.

(3.) Delay is condoned.