RAM PRAKASH Vs. D.N. SRIVASTAVA

JUDGEMENT

(1.) The Petitioner Prof. Ram Prakash seeks leave to appeal against the judgment dated 1st June 2012 passed by the learned Metropolitan Magistrate-04 (South) [MM], Saket Courts Complex, New Delhi, acquitting the Respondents of the offences under Section 500 read with Section 34 of the Indian Penal Code (IPC).

(2.) Mr. Santosh Kumar, learned counsel for the Respondents raised a preliminary objection that the criminal leave petition was time-barred and that an application for condonation of delay ought to have been filed.

(3.) It is seen that the impugned judgment of the learned trial Court is dated 1st June 2012. The Petitioner filed a criminal revision petition before the learned Additional Sessions Judge. By an order dated 29th September 2012, the learned ASJ dismissed the criminal revision petition on the ground of maintainability. Within thirty days of obtaining a certified the copy of the said order, the present criminal leave petition was filed on 30th October 2012. The Court, in these circumstances, does not find any merit in the submission of learned counsel for the Respondent as regards the limitation.