MITHILESH KUMAR MADHUKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 01 of 2024 This application has been filed seeking condonation of delay of 60 days in filing the present appeal.

(2.) Reasons have been shown in paragraph no.4 of the application wherein it is stated that due to Durga Puja holidays, the appellant could not obtain the certified copy of the judgment for the purpose of filing this appeal.

(3.) Taking note of the reasons shown and there being no opposition to the application for condonation of delay, we condone the delay in filing of the appeal.