SUMAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A. P. P. for the State on the prayer for condonation of delay of 30 days made through I.A. No. 8769 of 2017 in preferring the instant petition seeking leave to appeal against the judgment of acquittal dated 13th July. 2017 passed by learned Judicial Magistrate, 1st Class, Jamshedpur in C/1 Case No. 691 of 2008/T.R. No. 575 of 2017, where under all the 7 accused persons/opposite party Nos. 2 to 8 have been acquitted of the charges under Sections 498-A, 504, 506, 109 and 120-B of the Indian Penal Code.

(2.) Upon consideration of the grounds urged in the present I.A and upon hearing the counsel for the parties, the delay of 30 days in preferring the instant petition is condoned.

(3.) Accordingly, the instant I.A stands disposed of.