RATNI DEVI DECEASED THROUGH LRS RAMANAND Vs. KAVITA

JUDGEMENT

(1.) Crm-26009-2018

(2.) For the reasons stated in the application, the same is allowed and the delay of 6 days in filing the instant application for grant of leave to appeal is condoned.

(3.) Applicant Ratni Devi (since deceased and represented by her son and legal heir Ramanand) (hereinafter referred to as the 'complainant') has filed the present application under Section 378(4) of the Code of Criminal Procedure for grant of leave to appeal against the judgment dated 19.02018 passed by learned Sub-Divisional Judicial Magistrate, Bawal, District Rewari, whereby respondent Kavita (hereinafter referred to as the 'accused') was acquitted of the charges levelled against her in a complaint filed by the complainant under Sections 420, 467, 468, 471 and 506 IPC.