SANDEEP MEHTA,J. - (1.) Heard learned counsel for the complainant applicant and learned counsel representing the respondent accused and perused the material available on record.
(2.) Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced at the bar, this Court feels inclined to grant leave to the applicant to file an appeal against the impugned judgment.
(3.) Accordingly, the application for grant of leave to appeal is allowed. The memo of leave to appeal be treated as an appeal and it be registered as such, which is admitted. The respondent is represented by learned counsel Shri Bharat Boob.;