1. This application has been filed to condone the delay of 296 days in preferring the appeal against the judgment dated 18.08.2023.
2. Heard Ms. P. Chettri, Legal Aid Counsel for the applicant and Mr. R. Gurung, learned GA with Mr. J. Thabah, learned GA for the State respondent.
3. The State has no objection for condoning the delay.
4. Being satisfied with the reasons assigned in the affidavit filed in support of the petition, Crl.M.C. No. 89 of 2024 is allowed and the delay of 296 days is condoned.
5. Registry is directed to diarize the appeal, if it is otherwise in order.
6. List the appeal for admission on 14.08.2024.
