ASHOK KASHWAN Vs. GOPAL KRISHAN RAWAT

JUDGEMENT

(1.) CRM No.33923 of 2014

(2.) For the reasons mentioned in the application, the same is allowed. Delay of 199 days in filing the application seeking leave to appeal, is condoned.

(3.) Applicant-Ashok Kashwan has filed this application under Section 378(4) Cr.P.C. seeking permission for leave to appeal against respondent Gopal Krishan Rawat, challenging the impugned judgment dated 01.02.2014 passed by learned Judicial Magistrate 1st Class, Hisar, vide which the accused-respondent was acquitted.