MR. ANIL GUPTA Vs. MR. JOGINDER PAL

JUDGEMENT

(1.) - CRM No. 24341 of 2015 Heard.

(2.) For the reasons mentioned in the application, the same is allowed. Delay of 122 days in filing the application seeking leave to appeal, is condoned. CRM No.A-1307-MA of 2015

(3.) Applicant-Anil Gupta has filed this application under Sec. 378(4) Crimial P.C. seeking permission for leave to appeal against respondent Joginder Pal, challenging the impugned judgment dated 20.01.2015 passed by learned Judicial Magistrate Ist Class, Pathankot, vide which the accused-respondent was acquitted.