STATE OF M P Vs. MOHD ISRAR HAJI

JUDGEMENT

(1.) Heard on IA No. 6590/2013, an application seeking condonation of delay.

(2.) On due consideration, the application is allowed and the delay in filing of the appeal is hereby condoned.

(3.) By this writ appeal, appellant/State of M.P. has assailed the order passed by the learned Single Judge of this Court dated 06.08.2013 in Writ Petition No. 1648/2005(S).