- (1.) WE have heard learned counsel for the applicant and learned State Counsel.
(2.) THIS delay condonation application has been moved with the prayer to condone the delay occurring in filing of the instant criminal appeal as delay caused is not intentional and deliberate.
(3.) DELAY occasioned as per report of Stamp Reporter is 137 + 8 days aggregating 145 days in all. In the accompanying affidavit, it has been stated, inter -alia, that the applicant's father was convicted by the trial court in Case Crime No.99 of 1999, under Sections 304, 323 and 504 I.P.C., Police Station Chitbadagaon, District Ballia, on 12.12.2013 and was sent to jail. During pendency of the aforesaid case, huge amount was spent by the applicant. Thereafter, an application seeking bail in the aforesaid matter was moved, the same was allowed by the High Court for which the applicant had to incur huge amount.;