KULDIP SINGH DEOL Vs. PREM MALHOTRA

JUDGEMENT

(1.) HEARD .

(2.) FOR the reasons mentioned in the application, the same is allowed. Delay of 110 days in filing the application is condoned.

(3.) APPLICANTS have filed this application under Section 378 (4), Cr. P. C. seeking permission for special leave to appeal against respondent challenging the judgment of acquittal dated 13.11.2013 passed by learned Judicial Magistrate Ist Class, Jalandhar, whereby accused -respondent was acquitted.