COL. (RETD.) RANBIR SINGH YADAV Vs. CHET RAM
LAWS(P&H)-2016-8-61
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 01,2016

Col. (Retd.) Ranbir Singh Yadav Appellant
VERSUS
CHET RAM Respondents

JUDGEMENT

HARI PAL VERMA,J. - (1.) CRM-28939-2016 This is an application under Section 5 of the Limitation Act, 1963 seeking condonation of delay of 25 days in filing the present application under Section 378(4) Cr.PC for grant of leave to appeal.
(2.) For the reasons stated in the application, the same is allowed and delay of 250 days in filing the application under Section 378(4) Cr.PC for grant of leave to appeal is condoned. CRM-A-1503-MA-2015
(3.) The applicant has filed present application under Section 378(4) of the Code of Criminal Procedure for grant of leave to appeal against the order dated 2.5.2015 passed by the Court of learned Judicial Magistrate 1st Class, Rewari.;


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