RAKESH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on I.A. No. 11101 of 2010, an application for condonation of delay. There is four days' delay in filing the petition.

(2.) LOOKING to the facts mentioned in the application, application (I.A. No. 11101 of 2010) is allowed and the delay in filing the appeal is hereby condoned.

(3.) LOOKING to the facts of the case, with the consent of the parties, appeal is heard and disposed of finally at motion hearing stage.