LAWS(ALL)-2012-5-283

RAVI Vs. STATE OF U P

Decided On May 22, 2012
RAVI Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) Heard.

(2.) We dispense with the notices to be given to respondent no.3.

(3.) We accept that the explanation given is sufficient to condone the delay of 598 days in filing the appeal by the informant. The State appeal, which is connected with the present appeal, has been filed in time.