P (COMPLAINANT) Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By way of present application, the applicant/petitioner seeks condonation of 40 days' delay in re-filing the present petition.

(2.) For the reasons and grounds stated in the present application, the application is allowed. The delay of 40 days in re-filing the present petition is condoned.

(3.) The present application is disposed of. CRL.REV.P. 342/2024