- (1.) In view of reasons mentioned in this application, which is accompanied by an affidavit, it is allowed and 43 days delay in filing the application seeking leave to file an appeal stands condoned. CRM A-216-MA -2012
(2.) The State of Haryana has filed this application under Section 378(3) Cr.P.C.,seeking leave to file an appeal against judgment of acquittal dated 21.10.2011. Vide the above judgment, the respondent -accused was acquitted of the charge framed against him.
(3.) Process of law was started on a statement made by Smt.Bimla Devi wife of Ranbir Singh the respondent, whereupon an FIR bearing No.301 was registered against the respondent Ranbir Singh and his brother Sumer Chand on 9.12.2008.;