- (1.) There is delay of 78 days in filing the present appeal. After hearing the submissions and going through the affidavit filed in support of delay condonation application, in our view, the cause shown is sufficient. Accordingly, the delay in filing the appeal is condoned and the delay condonation application is allowed.
(2.) State of U.P. has preferred this intra Court appeal against judgment and order dated 2.9.2014 passed in Writ Petition No. 45937/2014, Rana Shamsher Singh Vs. State and others.
(3.) We have heard Sri H.M. Srivastava appearing for the appellant -State and perused the record.;