STATE OF J&K Vs. PRABHJOT SINGH ALIAS KALA

JUDGEMENT

(1.) The present application has been filed by the applicant/appellant seeking condonation of delay in filing the appeal. The applicant has given the detailed reasons for not preferring the appeal within the statutory period of limitation. The Registry of this Court has reported that there is delay of 182 days in filing the appeal.

(2.) We are satisfied with the reasons furnished by the applicant in the application duly supported with an affidavit for not preferring the appeal within the statutory period of limitation. As such, the delay of 182 days in filing the appeal is condoned.

(3.) Condonation application No. 118 of 2017 stands disposed of.