STATE Vs. OM PRAKASH

JUDGEMENT

(1.) This is an application filed by the petitioner seeking condonation of 173 days' delay in filing the present petition for leave to appeal. Heard. For the reasons stated in the application, the same is allowed. Delay in filing the present leave to appeal is condoned.

(2.) Application stands disposed of.

(3.) The present leave to appeal has been filed by the State under Section 378(1) of the Code of Criminal Procedure against the acquittal of the respondents of all charges under Sections 489A/489B/489C/489D/34 IPC, vide judgment dated 18.8.2012 passed by the learned trial court in S.C. No. 12/2011.