STATE Vs. BABLOO

JUDGEMENT

(1.) HEARD. For the reasons stated in the application, the delay in filing the petition is condoned. The application stands disposed of. The record has been received from the Trial Court and has been perused.

(2.) WE have also heard learned Standing Counsel for the State who has filed the present petition seeking leave to appeal under Section 378(1) of the Cr.P.C against the judgment dated 7th September, 2011 passed by Dr. Sudhir Kumar Jain, ASJ-01.

(3.) ON completion of investigation, the police filed the challan for commission of offences punishable under sections 363/366/376 IPC against Babloo.