Vijay Bishnoi, J - (1.) The matter comes up for consideration of application under Section 5 of the Limitation Act. There is 208 days' delay in filing the criminal appeal.
(2.) The application under Section 5 of the Limitation Act has not seriously been opposed by learned Public Prosecutor as well as learned counsel for the respondent No.2.
(3.) After going through the averments made in the application under Section 5 of the Limitation Act, the same is allowed and the delay of 208 days in filing the criminal appeal is condoned.;