MANOJ KUMAR SAINI Vs. SUNIL GUPTA

JUDGEMENT

(1.) Criminal Misc. No.10649 of 2016 This is an application for condonation of delay of 82 days in filing the application for grant of leave to file an appeal.

(2.) Heard. For the reasons, mentioned in the application, the same is allowed. Delay of 82 days in filing the said application is condoned. Criminal Misc. No. A-620-MA of 2016

(3.) Applicant Manoj Kumar Saini has filed the instant application against respondent Sunil Gupta, under Sec. 378 (4) Crimial P.C., for grant of leave to file an appeal.