STATE Vs. ASHOK MANDAL AND ORS.

JUDGEMENT

(1.) PRESENT leave to appeal has been filed by the appellant/State under Section 378(1) of the Code of Criminal Procedure against the judgment dated 11.11.2010 passed by learned Additional Sessions Judge -II, North, Delhi, in case FIR No. 202/06, registered under Sections 394/397/120B read with Sections 411/34 of the Indian Penal Code at Police Station Bara Hindu Rao, Delhi.

(2.) IT may be noticed that present leave to appeal petition has been filed by the appellant after a delay of 317 days and the appellant has filed an application, being Crl.M.A. No.20066/2011, seeking condonation of delay. It is for the hearing of the application for condonation of delay that the present leave to appeal has remained pending since June, 2012. Various affidavits have been placed on record.

(3.) ALTHOUGH we see no reason to condone the delay in filing the present leave to appeal petition, however, since we have examined the matter on merits, we deem it appropriate to allow the present application for condonation of delay. Accordingly, Crl.M.A. No. 20066/2011 is allowed. Delay in filing the present leave to appeal petition is condoned. Let the criminal leave to appeal petition be taken on record.