R K INTERNATIONAL Vs. KAPOOR TRADERS AND ANR

JUDGEMENT

(1.) The present application is for condonation of delay 99 days in filing of the appeal.

(2.) The delay of 99 days is condoned for the reasons mentioned in the application.

(3.) This application has been filed under Section 378(4) Code of Criminal Procedure for grant of leave to appeal against the judgment dated 8th June, 2009 passed by Judicial Magistrate Ist Class, Jalandhar.