AARTI GUPTA Vs. STATE

JUDGEMENT

(1.) Appellants are seeking condonation of 64 days delay which has crept-in in filing the appeal. We have gone through the averments made in the application and are of the considered view that the appellants have made out a sufficient cause to condone the delay. Accordingly, the delay caused in filing the appeal is condoned. Application stands disposed of.

(2.) By the medium of this application, the appellants are seeking leave to file the appeal. For the reasons detailed in the application, the prayer made is allowed. Application accordingly stands disposed of.

(3.) Appellants are seeking condonation of 67 days delay which has crept-in filing this appeal also.