- (1.)Present interlocutory application has been preferred under Section 5 of the Limitation Act, 1963, for condonation of delay of 2145 days in preferring this Criminal Appeal. Having heard counsel for both sides and looking to the reasons stated in the interlocutory application, especially in paragraph Nos. 7, 8, 9 and 10, it appears that there are reasonable grounds for condonation of delay.
(2.)In view of these facts, we, hereby, condone the delay in preferring this Criminal Appeal.
(3.)Accordingly, I.A. No. 1517 of 2014 is allowed and disposed of.