ASHIM STANISLAUS RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard on I.A. No. 01 of 2018, which is an Application for condonation of delay.

(2.) The Appellant seeks condonation of delay of 22 (twenty-two) days, as calculated by him, in view of the grounds set out in the Application as follows;

(3.) Learned Additional Public Prosecutor submitted that the limitation has been calculated incorrectly and the delay would be of 74 (seventy-four) days and not 22 (twenty-two) days, as stated in the Application. That, the Learned Counsel has failed to specify the date on which he obtained instructions from the Jail where the Applicant is lodged and details of steps taken from 13-11-2017 to 03-02-2018 when the Appeal was filed. In the absence of satisfactory grounds, the application merits no consideration and ought to be dismissed.