STATE OF U.P. Vs. NANKAUDINESH BAJPAI

JUDGEMENT

(1.) An application has been preferred to condone the delay along with the application seeking leave of the Court to file an appeal under Sec. 378 (3) of Cr.P.C.

(2.) Office has reported a delay of 15 days in preferring this appeal.

(3.) Having regard to the averments made in the affidavit filed in support of the application seeking condonation of delay and also having heard the learned Additional Government Advocate representing the State-appellant, we are satisfied that delay has sufficiently been explained.