STATE OF PUNJAB Vs. GURPREET SINGH

JUDGEMENT

(1.) CRM No. 23568 of 2019

(2.) For the reasons mentioned in the application which is duly supported by an affidavit, the delay of 15 days in filing the appeal is condoned and the application is allowed as prayed for.

(3.) This is an application for leave to appeal against the judgment dated 18.12.2018 passed by Judge, Special Court, Tarn Taran, vide which the accused/respondent was acquitted of the charge in FIR No.477 dated 27.12.2014 registered under Section 22 of Narcotic Drugs and Psychotropic Substances, Act, 1985 at Police Station City Tarn Taran.