U.T., CHANDIGARH Vs. JITENDER SINGH THAKUR

JUDGEMENT

(1.) For the reasons mentioned in the criminal miscellaneous application, the delay of 184 days in filing the appeal and application seeking leave to file appeal is condoned.

(2.) The criminal miscellaneous application stands allowed. Cr. Misc. No.A-591-MA of 2015:

(3.) The applicant-U.T., Chandigarh has filed this criminal miscellaneous application under Sec. 378(4) Cr.P.C. against Jitender Singh Thakur-respondent seeking grant of leave to file appeal against the impugned judgment of acquittal dtd. 16/4/2014 passed by learned Judge Special Court, Chandigarh, whereby the accused-respondent has been acquitted of the charge as framed against him in case FIR No.158 dtd. 15/4/2011 registered for the offence under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act') at Police Station Sector 34, Chandigarh.