STATE OF M P Vs. GOKUL PRASAD

JUDGEMENT

(1.) Heard on I.A. No. 3589/2013, an application for condonation of delay in filing this appeal. There is delay of 147 days in the filing this appeal.

(2.) Looking to the facts of the case, the application (I.A. No. 3589/2013) is allowed and delay in filing the appeal is hereby condoned.

(3.) Since the matter has already been decided earlier by this Court vide order dated 09-04-2012 passed in Writ Appeal No. 189/2012, hence with the consent of learned counsel for the parties, the appeal is finally heard and being disposed of finally.