ZUHAIR BIN SAGHIR Vs. STATE OF U.P.

JUDGEMENT

(1.) Having heard the learned counsel for the appellant-petitioner, learned State Counsel and having gone through the averments made in the application seeking condonation of delay, we find that the delay in filing this Special Appeal has sufficiently been explained.

(2.) Accordingly, application is allowed and the delay in preferring the Special Appeal is hereby condoned. (Oder on memo of Appeal)

(3.) Heard the learned counsel for the appellant-petitioner and learned counsel representing the State-respondents.