STATE OF M.P. Vs. MANNULAL

JUDGEMENT

(1.) Appellant/state by Shri B. Raj Pandey, Govt. Advocate. Respondent by Shri Sanjay Kumar Sharma, Advocate. Heard on I.A. No. 16407 of 2009 filed under section 5 of the Limitation Act by the appellant for condoning the delay of 1911 days.

(2.) The application has been opposed by the respondent. In support of the application, the appellant has also filed an application to bring on record some other facts being I.A. No. 3952 of 2010.

(3.) I have gone through the application to bring on record the additional facts. The additional facts as disclosed by the appellant are as under: