RAVI @ SANATA Vs. STATE OF HARYANA

JUDGEMENT

(1.) These are the applications under Section 5 of the Limitation Act for condonation of delay i.e. CRM-14676-2017 for condonation of delay of 1729 days and CRM-14992-2017 for condonation of delay of 1593 days in filing the aforesaid appeals.

(2.) Mr. Naveen Kaushik, Addl. AG, Haryana present in Court accepts notice in both the applications.

(3.) It is submitted on behalf of appellant that appellant is in judicial lockup and is a poor person. He could engage a counsel to file the appeals before this Court and on account of the same, the aforesaid delay has occurred.