STATE NCT OF DELHI Vs. PARGUN & ANR

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of. CRL.M.A. 7819/2024 (D/R/52 days) By way of present application filed under Sec. 482 Cr.P.C., the petitioner seeks condonation of delay of 52 days in re-filing the petition. For the reasons stated in the application, the application is allowed and the delay of 52 days in re-filing the petition is condoned.

(3.) Application is disposed of. CRL.REV.P. 344/2024 & CRL.M.A. 7817/2024 (D/568 days) By way of CRL.M.A. 7817/2024 filed under Sec. 5 of the Limitation Act read with Sec. 482 Cr.P.C., the petitioner seeks condonation of delay of 568 days in filing the petition. The ground urged in the application is that the certified copy of the impugned order dtd. 8/10/2021 was received on 22/10/2021 and further that the approval was granted by the Director of Prosecution on 26/11/2021. The application is bereft of any cogent reasons explaining the delay and is liable be dismissed.