- (1.) Criminal Misc. No. 34367 of 2007.
(2.) Nirmal Yadav, J. - This is an application for condonation of delay of 87 days in filing the appeal.
(3.) After hearing learned State Counsel, we feel that reasons given in the application are sufficient to condone the delay. Accordingly, this application is allowed and delay is condoned. Criminal Misc. No. 309 MA of 2007;