- (1.) Crm-38184-2013 This is an application under Section 5 of the Limitation Act, 1963 seeking condonation of delay of 484 days in filing the present application under Section 378(4) Cr.PC for grant of leave to appeal.
(2.) Learned counsel for the applicant-appellant contends that against the order of acquittal of the respondents/accused, under a bonafide belief, he had preferred a revision petition before learned Additional Sessions Judge, Narnaul. However, the same was dismissed as withdrawn being not maintainable and, therefore, the aforesaid delay of 484 days has taken place in filing the instant application for grant of leave to appeal.
(3.) For the reasons stated in the application, the same is allowed and the delay of 484 days in filing the application for grant of leave to appeal is condoned. CRM-A-665-MA-2016;