STATE OF HARYANA Vs. MUKESH KUMAR

JUDGEMENT

(1.) CRM -26682 of 2015.

(2.) THERE is a delay of 49 days in filing the application for grant of leave to appeal against judgment of acquittal. An affidavit of Deputy Superintendent of Police, Dabwali, District Sirsa has also been attached with the application.

(3.) APPLICATION is allowed as per the grounds mentioned therein and delay of 49 days in filing the application is condoned.