STATE OF J&K Vs. DEVINDER SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In view of the reasons detailed in Paragraph Nos. 4 & 6 of the Application we are satisfied that the State has sufficiently explained the circumstances that disabled it from filing Appeal against Judgment and order dated 31.03.2010 of the learned Special Judge Kathua within the prescribed period of limitation.

(3.) Delay in filing the Appeal is, accordingly, condoned allowing the State s Motion.