GURNEK SINGH Vs. JAGIR SINGH

JUDGEMENT

(1.) The present application has been filed on behalf of the applicant seeking condonation of delay of 818 days in filing the application seeking leave to appeal. Leave to appeal has been sought for by the applicant against the judgment dtd. 5/12/2011 passed by the Id. JMIC, Amritsar, wherein the respondents were acquitted of the charge framed against them.

(2.) Learned counsel appearing for the applicant, while seeking grant of prayer for condonation of delay of 818 days, has argued that the delay has occurred as the applicant has wrongly availed his remedy under Sec. 372 Cr.P.C. Learned counsel for the applicant has further argued that the circumstances of the case indicate that the delay in filing the application seeking leave to appeal is neither intentional nor deliberate hence delay deserves to be condoned.

(3.) I have heard learned counsel for the applicant and have perused the paper-book.