- (1.) Crl. Misc. No. 35444 of 2012 The applicant seeks condonation of delay of 107 days in filing the application under Section 378 (4) of the Code of Criminal Procedure ('Cr.P.C.' for short), for grant of leave to file an appeal against the judgment of acquittal.
(2.) After hearing the learned counsel for the applicant, this Court is satisfied that the delay has been sufficiently explained by the applicant and the same deserves to be condoned.
(3.) In view of the above, delay of 107 days is condoned and the application under Section 5 of the Limitation Act, stands allowed. Criminal Misc. No. A-432-MA of 2012;