STATE Vs. SANDEEP

JUDGEMENT

(1.) Crl.M.A. 36804/2019

(2.) The application stands disposed of.

(3.) The State has filed the present petition seeking leave to appeal against a judgment dated 15.07.2019, passed by the learned Additional Sessions Judge. The said proceedings had commenced pursuant to the FIR bearing no. 679/2016, under Section 376 of the Indian Penal Code, 1860 (IPC), registered with P.S. Narela, on 13.09.2016.