STATE Vs. DHANI RAM

JUDGEMENT

(1.) Instant application has been moved by the appellant/State seeking to condone the delay of 84 days in filing the accompanied criminal acquittal appeal.

(2.) The matter was called in the first half however no one had caused appearance on behalf of the applicant and as such it was passed over. In the second round also, no one appeared for the applicant, therefore this Court is left with no other option but to consider and decide this matter on the basis of pleadings.

(3.) On going through the contents of the application it comes to fore that it has been drafted in a very vague and casual manner. No details with regard to justifying the delay have been explained in it. It is no where mentioned when the certified copy is obtained and thereafter on which date it has been forwarded to Government for sanction.