RAM DHAN Vs. JAI KUMAR @ MONU

JUDGEMENT

(1.) CRM -33188 -2014

(2.) IT is contended that due to insufficient funds, the applicant could not contact his counsel. Now after arranging funds from the relatives and friends, he has filed the accompanied application before this Court. Therefore, the delay of six days occurred.

(3.) IN view of the grounds mentioned in the application, the delay has been satisfactory explained, hence the application is allowed.