ANJALI CHAURASIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) This intra Court appeal has been filed beyond 25 days.

(2.) Heard Shri Vivek Raj Singh, learned Senior Advocate assisted by Shri Avinash Chandra, learned Counsel appearing on behalf of the appellant and Shri V.P. Nag, learned Standing Counsel appearing on behalf of the State/respondents.

(3.) Since cause shown in the affidavit filed in support of the aforesaid application is satisfactory, the application for condonation of delay is allowed. Delay in filing the instant appeal is condoned. (Order on Memo of Appeal)