STATE OF BIHAR Vs. SHRIDDHAR PRASAD

JUDGEMENT

(1.) Heard Mr. Ravi Bhardwaj, learned AC to GA 13. LA. No. 5118 of 2018

(2.) The above mentioned Interlocutory Application has been filed with a prayer for condonation of delay of 281 days in filing the present appeal.

(3.) Considering the grounds taken in the limitation petition suggesting sufficient reason for not filing the appeal in time by the appellant, the delay of 281 days in filing the present appealis condoned.