STATE OF MADHYA PRADESH Vs. RAJU

JUDGEMENT

(1.) Heard on I.A. No. 12306/11, which is an application for condonation of delay under Section 5 of the Limitation Act. As per Office note appeal is barred by 80 days.

(2.) Looking to the facts mentioned in the application, application is allowed and delay is condoned.

(3.) Heard on admission.