THE STATE OF MADHYA PRADESH Vs. PAPPU @ ANIL

JUDGEMENT

(1.) HEARD on IA. No. 12559/2011, an application for condonation of delay in filing the present application. In the present case, the application for grant of leave to appeal is filed with delay of 58 days.

(2.) LOOKING to the grounds mentioned in the application, the delay caused in filing the application is hereby condoned.

(3.) THE State has preferred the present application for grant of leave to appeal against the order dated 21.1.2011 passed by the learned Special Judge under SC/ST (Prevention of Atrocities) Act, Betul whereby the respondent was acquitted from the charges of Sections 342, 354 of I.P.C. and Section 3(1)(xi) of SC/ST (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the "Special Act").