- (1.) CRM-10214-2014 1. There is a delay of 60 days in filing the appeal. For the reasons set out in the application, the delay is condoned and the application is allowed. CRM-10215-2014
(2.) The applicant is permitted to argue the appeal against acquittal on merits. CRA-531-DB-2014
(3.) Complainant Saajan Chhabra has preferred the present appeal challenging the acquittal in a case under Section 302, 364 and 201 IPC recorded by the trial Court.;