STATE OF M P Vs. DWARIKA PRASAD SHARMA

JUDGEMENT

(1.) Heard on I.A. No. 6974/2013, an application for condonation of delay. Looking to the facts of the case and the fact that there is a delay of 18 days in filing the appeal, the application (I.A. No. 6974/2013) is allowed and delay in filing the appeal is hereby condoned.

(2.) Also heard on admission.

(3.) This writ appeal has been filed by the appellants-State against the order dated 14-05-2013 passed in Writ Petition No. 5641/2012(S).