- (1.) We have heard the learned counsels for the parties.
(2.) Application for substitution of petitioner in Special Leave Petition (Criminal) No. 751 of 2017 is allowed subject to all just exceptions by condoning the delay in filing the application for substitution and setting aside abatement, if any.
(3.) Delay condoned in Special Leave Petition (Criminal) No. 751 of 2017.;