SHAILESH KUMAR MALL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Dhanendra Chaubey, learned counsel for the appellant and Shri Saroj Kumar Sharma, Assistant Counsel to Additional Advocate General No.3 for the State of Bihar.

(2.) The appeal is reported to be delayed by 53 days.

(3.) We have considered the affidavit filed in support of the delay condonation application and we find that sufficient cause has been shown to condone the delay in filing the appeal. The delay is condoned and the appeal shall be treated to be within time.