JALALUDDIN RIZWI Vs. HAJI GULAAM MURTAZA

JUDGEMENT

(1.) Heard on IA No.01/18 for condonation of delay in filing the petition.

(2.) For the reasons mentioned in the application, the same is allowed and the delay of 476 days in filing the petition is hereby condoned.

(3.) Also heard on application for leave to appeal under Section 378(4) of CrPC.