SHANTI BAI DHURVE Vs. STATE OF M P

JUDGEMENT

(1.) Heard on I.A. No. 2053/11, which is an application for condonation of delay in preferring Cr.A. No. 2539/10. As per Office note, the appeal is barred by 27 days.

(2.) Considering the reasons assigned therein, the I.A. is allowed and the delay preferring the appeal is hereby condoned.

(3.) Heard on admission.