ANOOP SINGH Vs. DAL SINGH

JUDGEMENT

(1.) These applications are filed seeking leave to Appeal against the judgment dtd. 10/8/2016 passed by Judicial Magistrate Ist Class, Karnal dismissing the complaints filed by the petitioner. The applications are accompanied by the applications for condoning the delay of 72 days.

(2.) As the facts, issue involved are similar and parties are same, these two petitions are being decided by common order.

(3.) However, facts have been taken from CRM-A-82-MA of 2017.