STATE OF SIKKIM Vs. JIGMEE BHUTIA

JUDGEMENT

(1.) Heard Mr. Sudesh Joshi, learned Public Prosecutor assisted by Mr. Sujan Sunwar for the petitioner. Also heard Mr. N. Rai, learned Senior Counsel along with Ms. Sushmita Gurung appearing for the respondent.

(2.) IA No.01/2019 in Crl. L.P. No.12/2019 is an application for condonation of delay of 17 days in filing the leave to appeal and memorandum of appeal under Section 5 of the Limitation Act, 1963. Upon hearing the learned Counsel for the parties and considering the materials on record, delay is condoned.

(3.) IA No.01/2019 stands disposed of.