STATE OF MADHYA PRADESH Vs. BHAGIRATH

JUDGEMENT

(1.) Heard on I.A. No. 18014/12 for condonation of delay in preferring this application for leave to file appeal. As per Office note, the application is barred by 50 days.

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

(3.) Heard on admission.