- (1.) CRM No.66624 of 2011
(2.) In view of reasons mentioned in this application, it is allowed and delay in filing the application, seeking leave to file an appeal is condoned.
(3.) Applicant-Gurdip Singh has filed this application under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 20.7.2010, acquitting respondent Nos.2 to 6 of the charges framed against them.;