STATE OF RAJASTHAN Vs. MONIKA SHARMA

JUDGEMENT

(1.) Heard on the application made by the appellant under Section 5 of the Limitation Act for condonation of 51 days delay in filing the present appeal.

(2.) We have gone through the cause stated in the application and in our opinion, it constitutes a sufficient cause for the purpose of condoning the delay. There is no deliberate delay on the part of the appellant in filing the present appeal and, therefore, the delay deserves to be condoned on the grounds stated in the application.

(3.) Accordingly and in view of the aforesaid, the application for condonation of delay is allowed. The delay in filing the present appeal is hereby condoned.