Anil Chettri vs State Of Sikkim

Meenakshi Madan Rai, J

I.A. No.01 of 2024 which is an application filed by the Applicant under Section 5 of the Limitation Act, 1963, seeking condonation of eight days delay in filing the instant Appeal.

Heard Learned Counsel for the Applicant

Issue Notice to the Respondent.

Learned Additional Public Prosecutor is present for the State-Respondent on advance Notice and waives formal Notice.

Heard Learned Counsel for the parties on the I.A. supra.

Learned Additional Public Prosecutor submits that he has no objection to the condonation of delay of eight days.

We have considered the grounds put forth by Learned Counsel for the Applicant and we find that the grounds put forth for delay are sufficient to condone it, we accordingly condone the delay.

I.A. No.01 of 2024 stands disposed of accordingly.

Register the Criminal Appeal.

Heard Learned Counsel for the Applicant on admission.

Admit the Appeal.

Call for the records from the Learned Trial Court.

Let Paper-Books be prepared.

List on 15-05-2024.