STATE OF MADHYA PRADESH Vs. TARUN

JUDGEMENT

(1.) Heard on I.A. No. 15726/2013 which is an application under Section 5 of Limitation Act, for condonation of delay in preferring this application for leave to file appeal. As per office note, the application is barred by 18 days.

(2.) Considering the reasons assigned therein, the I.A. is allowed and the delay in filing the application is hereby condoned.

(3.) Also heard on admission.