Rakesh Tiwari, J. - (1.) Re: CAN 8613 of 2016 (Section 5) Heard the Counsel appearing for the parties.
(2.) As per Stamp Reporter's report dated 29th August, 2016 delay in filing the appeal is 216 days.
(3.) Mr. Majumder, learned Counsel appearing for the respondents/appellants has submitted that, in fact, there is no delay in filing the appeal as the State had applied for the certified copy of the judgement within time but it was delivered to them after eight months. However, they have preferred to file a delay condonation application as a precautionary measure.;