PARMOD KUMAR Vs. MURARI LAL

JUDGEMENT

(1.) CRM No.14346 of 2015

(2.) For the reasons mentioned in the application, the same is allowed and the delay of 100 days in filing the appeal is condoned.

(3.) The applicant-complainant has filed the present application under Section 378(4) of the Code of Criminal Procedure for grant of special leave to appeal against the order dated 28.10.2014 whereby the respondent-