LAWS(P&H)-2013-7-573

STATE OF HARYANA Vs. RAJ KUMAR

Decided On July 30, 2013
STATE OF HARYANA Appellant
V/S
RAJ KUMAR Respondents

JUDGEMENT

(1.) Criminal Misc. No. 29921 of 2013

(2.) IN view of the reasons mentioned in the application, it is allowed and a delay of 130 days in filing the appeal stands condoned.