- (1.) There is a long inordinate and inexcusable delay. There is no sufficient cause for condoning the delay. We fail to understand why the State government is not able to take a decision with dispatch to file appeals if they are serious about the same. In one of the matters concerning Baldev Singh, we find that the appeal is directed against the order rejecting the application for cancellation of bail on the ground that in the main matter the accused has been acquitted. Even after noticing this in the list of dates the appeal is preferred for cancellation of bail which is indeed very surprising and waste of public time and money. A copy of this order maybe forwarded to the governor of the State of Punjab to enable him to streamline the administration so that such inordinate delays do not take place and frivolous matters are not brought to this court. We see no reason to interfere in any of these cases. Hence dismissed. court Master;