- (1.) CRM -45831 -2013 Prayer in this application is to condone delay of 510 days in filing the appeal.
(2.) COUNSEL for the applicant/appellant submits that in view of a Full Bench judgment in CRM -A -547 -MA -2011 titled as "Tata Steel Ltd. Vs. M/s Atma Tube Products Ltd.", the appeal against acquittal filed before the Additional Sessions Judge, was withdrawn with liberty to file an appeal before the Hon'ble Supreme Court, thereby leading to delay in filing the present appeal.
(3.) WE have heard counsel for the applicant/appellant, considered the submission and as we are satisfied that sufficient cause has been shown, allow the application and condone delay of 510 days in filing the appeal. The appellant challenges judgment dated 08.05.2012, passed by the Judicial Magistrate Ist Class, Mahendergarh, acquitting the respondents of offences under Sections 323, 452, 506, 363, 511, 147 and 148 of the IPC.;