SUNIL KUMAR AWASTHI,J. - (1.)Shri Devdeepsingh, learned counsel for the objector. Heard on I.A. No.10085/2019 an application for condonation of delay in filing the present appeal.
(2.)After considering the arguments advanced by learned counsel for the parties, in the light of judgment passed in CRL. A. No.871/2018 Farhan Shaikh vs. State (National Intelligent Agency), the present application is allowed and the delay in filing the present appeal is hereby condoned.
(3.)Appellant has preferred this repeat (fifth) appeal under Section 14-A(2) of the SC/ST (PA) Act, 1989, feeling aggrieved with the order dated 30/12/2016, rendered in Spl. St. No.280/2016, by Special Sessions Judge, District Ratlam, whereby the prayer for regular bail has been declined.