Chander Shekhar, J. - (1.) For the reasons stated in the application, delay of 99 days in filing of the petition is condoned.
(2.) The application stands disposed of.Crl. L.P.512/2017
(3.) The petitioner, by way of this petition, is seeking leave to appeal against the impugned judgement of acquittal dated 21.02.2017 passed by Learned Additional Session Judge, Karkardooma Court, New Delhi in Sessions Case No. 44573/2015 arising out of FIR No.22/2011 under Sections 376 IPC and 6 of POCSO Act registered at Police Station Khajuri Khas.;