ABDUL MAJID KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been heard through video conferencing.

(2.) The instant interlocutory application is under Sec. 5 of the Limitation Act for condoning the delay of 110 days in preferring the instant appeal.

(3.) No objection has been made on behalf of the respondents since no counter affidavit to the delay condonation application has been filed.