HARSIMRAN SINGH SETHI - (1.) Present application has been filed seeking condonation of delay of 449 days in filing the present appeal.
(2.) Learned counsel for the respondent-State submits that though, State has not filed any reply to the said application, but submits that delay of 449 days in filing the appeal has not been explained as it should have been, hence the same may kindly be rejected.
(3.) I have heard learned counsel for the parties and have gone through the record with their able assistance.;