STATE Vs. SANJAY SANGWAN

JUDGEMENT

(1.) Present Leave petition has been filed by the State to file appeal against the order dated 16.01.2013 in Complaint Case No.103/2006 titled State vs. Amar Singh & Anr. whereby the respondent was acquitted of the charge. The State has also filed Crl.M.A.106/2014 for condonation of delay in filing the leave petition. It is seriously contested by the respondent.

(2.) I have heard the learned counsel for the parties and have examined the file.

(3.) Learned APP for the State urged that the delay has been duly explained. Learned counsel for the respondent urged that the impugned order was passed on 16.01.2013 and the present leave petition has been filed after an inordinate delay on 06.01.2014. Delay of more than one year has remained unexplained.