STATE OF U. P. Vs. RINKI YADAV

JUDGEMENT

(1.) Heard the learned Additional Chief Standing Counsel for the appellant- State authorities and Sri Deepak Singh, learned counsel representing the respondentpetitioner.

(2.) Having regard to the averments made in the application seeking condonation of delay, we are satisfied that the delay has sufficiently been explained.

(3.) Accordingly the application is allowed and the delay in filing the special appeal is hereby condoned.