BALJIT KAUR Vs. BALJINDER SINGH

JUDGEMENT

(1.) Present application has been filed for condonation of delay of 113 days in filing the accompanying appeal. For the reasons mentioned in the application, the same is allowed. Delay of 113 days in filing the accompanying appeal, is condoned. Feeling aggrieved by the trial court's judgment, acquitting the accused/respondents, the complainant had come up before this Court by filing the above-mentioned application for leave to appeal.

(2.) Counsel for the applicant prays for transfer of appeal to the first Appellate Court in view of judgment of Hon'ble Supreme Court passed in "Celestium Financial v. A. Gnanasekaran, 2025(3) RCR(Criminal) 208, decided on 8/4/2025".

(3.) In Celestium Financial v. A. Gnanasekaran, 2025(3) RCR(Criminal) 208, decided on 8/4/2025, Hon'ble Supreme Court holds,