STATE (NCT OF DELHI) Vs. NEERAJ @ GUDDU

JUDGEMENT

(1.) Crl.M.A. No. 9632 of 2015 (delay)

(2.) The application stands disposed of.

(3.) By the present criminal leave petition filed under section 378 of the Code of Criminal Procedure, the State seeks leave to file appeal against the judgment dated 08.10.2015 of learned Metropolitan Magistrate (Mahila Court) North-West District, Rohini Courts, New Delhi in Case No. 72/2/14 arising out of FIR No. 337/03, PS Keshav Puram, whereby the respondents (accused before the trial court) were acquitted of the charges punishable under Sections 323/342/354/34 of the Indian Penal Code.