SUMIT KUMAR Vs. NETAR SINGH

JUDGEMENT

(1.) This is an application under Section 5 of the Limitation Act for condonation of delay of 13 days in filing the application seeking special leave to appeal.

(2.) It is argued that delay of 13 days in filing the application seeking special leave to file an appeal, was not intentional as the applicant upon contacting his counsel came to know that limitation in filing the application under Section 378(4) Cr.P.C., was 60 days and thus, the delay of 13 days in filing the same had occurred. The application is duly supported by an affidavit.

(3.) There is sufficient cause to condone the delay of 13 days in filing the application seeking special leave to appeal. Therefore, the present application is allowed and the delay of 13 days in filing the application seeking special leave to appeal is condoned. CRM-A-2624-MA-2017