STATE NCT OF DELHI Vs. RATTAN CHOPRA

JUDGEMENT

(1.) For the reasons stated in the application, 172 days' delay in filing the petition is condoned.

(2.) Application stands disposed of.

(3.) The State has invoked the revisional jurisdiction of this Court with a prayer to set aside the order dated 06.04.2010 passed by learned Trial Court whereby the respondent Rattan Chopra has been discharged in FIR No. 162/2009 under Ss. 186/353/307/34 IPC and 25/27/54/59 Arms Act, PS Aman Vihar.