STATE OF HIMACHAL PRADESH Vs. LAXMI

JUDGEMENT

(1.) The contents of the application are duly supported by the affidavit sworn by the Principal Secretary (Home) to the Government of Himachal Pradesh. We are satisfied that the reasons for delay in filing the petition for leave to appeal are bonafide. Accordingly, the application is allowed for the reasons stated therein. Application is disposed of.

(2.) Leave to appeal be registered.

(3.) By way of instant petition, leave has been sought by the State of Himachal Pradesh to assail the judgment of acquittal dtd. 4/3/2022, passed by learned Special Judge-III, Solan, District Solan, H.P. in Sessions Trial No. 4ASJ-II/7 of 2017.