ARUN TANDON,J. - (1.) Heard Sri Raghvendra Singh, learned Advocate General State of U.P. assisted by Sri Yogendra Kumar Srivastava, Advocate on behalf of the State-appellants and Sri Angira Prasad and Namit Kumar Sharma, Advocates on behalf of the respondents in all these appeals.
(2.) These intra-court appeals filed by the State of Uttar Pradesh raise common question of law and have therefore, been clubbed together.
(3.) Delay in filing of all these appeals has been explained to the satisfaction of the Court. Delay is condoned. Delay condonation applications are allowed. Let all these appeals be treated to be within time.;