- (1.) Cr. Misc. No. 18121 of 2014: For the reasons mentioned in the criminal miscellaneous application, the delay of 10 days in filing the criminal miscellaneous application seeking leave to file appeal is condoned.
(2.) The criminal miscellaneous application stands disposed of. Cr. Misc. No.A-889-MA of 2014:
(3.) The complainant/applicant has filed this criminal miscellaneous application under Section 378(4), Cr. P. C. against Ashwani Sayal-respondent seeking grant of leave to file appeal against the impugned judgment of acquittal dated 15.3.2014 passed by learned Additional Chief Judicial Magistrate, Panchkula.;