STATE OF M. P. Vs. DILIP

JUDGEMENT

(1.) Heard on I.A.No.2781/2019, an application for condonation of delay filed under Section 5 of the Limitation Act, seeking condonation of 10 days delay in filing the application for grant of leave to appeal against the acquittal. The application is supported with an affidavit.

(2.) Considering the reasons assigned in he application and after hearing the learned counsel for the respondents, the application for condonation stands allowed.

(3.) Submissions were also heard on application filed under Section 378(3) of Cr.P.C, read with Section 14(A) of SC/ST (Prevention of Atrocities) Act.