Umesh Chandra Tripathi, J. - (1.) (Order in Criminal Misc. Delay Condonation Application No. 1 of 2019) Heard learned counsel for the appellant on delay condonation application.
(2.) This delay condonation application under Section 5 of the Limitation Act, 1963 has been filed on behalf of the appellants with a prayer to condone the delay in filing the appeal, which is reported to be beyond time by 287 days.
(3.) Due to the grounds specified in the affidavit filed in support of the delay condonation application, the appellants could not file the appeal in time.;