- (1.) CRM No.43208 of 2012 This application has been filed for condonation of 4 days delay in filing the application seeking leave to grant an appeal. The application is accompanied by an affidavit. In view of reasons mentioned therein, it is allowed and delay stands condoned.
(2.) CRM A 610-MA of 2012 This application has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment of acquittal dated 15.2.2012.
(3.) Respondent Nos.1 to 5 were arrayed as accused in FIR No.135 dated 10.3.2010 police station Asand for commission of offences under Sections 363, 366, 376(g) read with section 120B and 506 IPC. It was an allegation against them that they, in conspiracy with each other, had kidnapped PW2 Rubi on 3.3.2010. Her forcible marriage was solemnized with respondent No.1 Subhash and rape was also committed upon her.;