SANGITA DHINGRA SEHGAL, J. - (1.) This is an application under Section 5 of the Limitation Act read with Section 482 of the Code of Criminal Procedure seeking condonation of 127 days' delay in filing the present leave petition.
(2.) Heard. Delay in filing the present leave to appeal is condoned.
(3.) Application stands disposed of. Crl. L. P. 703/2015;