- (1.) Crl. Misc. No. 53971 of 2012 This is application by appellant for condonation of delay of 1035 days in filing the appeal. Heard.
(2.) Even taking the averments made in the application at face value, there is no ground to condone the long delay of 1035 days in filing the appeal. The application is, therefore, dismissed. Crl. A. No. S-2620-SB of 2012
(3.) Since the delay in filing appeal has not been condoned, on this score alone, the appeal is liable to be dismissed. However, on merits also, the appeal merits dismissal.;