DIGVIJAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re: Interlocutory Application No.1 of 2019: Heard learned counsel for the appellant and learned counsel for the respondents.

(2.) The appeal is reported to be delayed by 41 days. 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.

(3.) I.A. No.1 of 2019 stands allowed accordingly.