ABDUL RAHMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The present Interlocutory Application has been filed seeking condonation of delay of 10 months 7 days in filing of the limitation petition.

(3.) The only reason given in the application is that no proper information was gathered by the parvikar about the impugned judgment.