SANI SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Order on C.M. Application No. 47542 of 2019 For the reasons mentioned in the affidavit filed in support of the application, the delay condonation application is allowed. The delay in filing the appeal is condoned.

(2.) Order on Appeal Heard learned counsel for the State and perused the documents.

(3.) The appeal is formally admitted and heard finally.