PRADEEP Vs. STATE (NCT OF DELHII)
LAWS(DLH)-2023-9-12
HIGH COURT OF DELHI
Decided on
September 15,2023
PRADEEP
Appellant
VERSUS
State (Nct Of Delhii)
Respondents
JUDGEMENT
DINESH KUMAR SHARMA,J. -
(1.)Exemption is allowed subject to all just exceptions.
CRL.M.A. 24973/2023 (delay)
(2.)This is an application seeking condonation of delay of 16 days in filing the appeal.
(3.)For the reasons stated in the application, the delay of 16 days in filing the appeal is condoned.
CRL.A. 768/2023
CRL.M.A. 24973/2023 (delay)
(2.)This is an application seeking condonation of delay of 16 days in filing the appeal.
(3.)For the reasons stated in the application, the delay of 16 days in filing the appeal is condoned.
CRL.A. 768/2023
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