STATE OF HARYANA Vs. HIMMAT @ MANOJ

JUDGEMENT

(1.) Present application has been filed under Section 5 of the Limitation Act read with Section 482 Cr.P.C. for condonation of delay of 88 days in filing the appeal.

(2.) Upon notice, no reply has been filed.

(3.) For the reasons stated in the application, which is supported by an affidavit, the delay of 88 days in filing the application for grant of leave to appeal is condoned.