STATE OF U. P. Vs. SUNIL

JUDGEMENT

(1.) Heard learned A.G.A. on the delay condonation application.

(2.) The limitation for filing the appeal was up to 25/4/2018 and on 8/1/2020 the Stamp Reporter has reported a delay of 623 days with one defect. The defect was removed and appeal was presented on 9/1/2020. Therefore, there was delay of 623+1 = 624 days in presenting the appeal.

(3.) By drawing attention to the contents of the affidavit filed in suport of this application it is submitted by learned A.G.A. that the delay is purely procedural in nature and is liable to be condoned.