STATE OF PUNJAB Vs. HARPREET SINGH

JUDGEMENT

(1.) Prayer in this application is for condonation of delay of 261 days in filing the application seeking leave to appeal.

(2.) For the reasons stated in the application, the same is allowed and the delay of 261 days in filing the said application is hereby condoned.

(3.) Prayer in this application is for granting leave to appeal against the judgment dated 03.11.2018, passed by the Chief Judicial Magistrate, Moga, vide which respondent/accused Harpreet Singh was acquitted in Calendra under Section 182 IPC.