Rameshwar Singh Malik, J. - (1.) Criminal Misc.No.65590 of 2011 The applicant seeks condonation of delay of 97 days in filing the application for grant of leave to appeal under Section 378(4) Cr.P.C.
(2.) Learned counsel for the applicant submits that initially the application was filed well within limitation. However, certain objections were raised by the Registry and when the paper book was received, last page of the certified copy was found missing. He further submits that as a matter of fact, the delay was bona fide and deserves to be condoned.
(3.) I have heard learned counsel for the applicant. The application is supported by an affidavit of the learned counsel himself.;