JUDGEMENT
ADARSH KUMAR GOEL,J -
(1.) Heard learned counsel for the petitioner.
(2.) We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
(3.) However, we direct that in every case filed in this Court against acquittal, the period of custody undergone by the accused should be mentioned. The Registry may take steps accordingly.;
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