STATE NCT OF DELHI Vs. UMESH SHARMA

JUDGEMENT

(1.) CRL.M.A. 7497/2018 (condonation of delay of 127 days in filing the present leave petition) For the reasons mentioned in the application, the same is allowed and the delay in filing the present petition is condoned.

(2.) The application stands disposed of.

(3.) The present petition has been filed under Sec. 378 of the Code of Criminal Procedure, 1973 ('CrPC') seeking grant of leave to challenge the judgment dtd. 19/11/2016 (hereafter 'the impugned judgment'), in Sessions Case No. 64/2015 arising out of FIR No. 933/2014, registered at Police Station Saket, whereby the learned Trial Court acquitted the accused/ respondent for the offence under Sec. 489C of the Indian Penal Code, 1860 ('IPC').