STATE OF M.P. Vs. DEVENDRA SINGH GAUR

JUDGEMENT

(1.) Heard on I.A. No. 9064/2012, an application for condonation of delay.

(2.) Looking to the averments made in the application, the application is allowed. Delay in filing the appeal is hereby condoned.

(3.) This writ appeal has been filed by the appellants/State against the order dated 18.5.2011 passed by the learned Single Judge in W.P. No. 4439/2011(S).