APARESH KUMAR SINGH, J. - (1.) Heard learned counsel for the petitioner and learned A.P.P. Mr. Vikas Kishore on behalf of the State.
(2.) There is delay of 13 days in preferring the application seeking leave to appeal against the judgment of acquittal dated 7th April 2017 passed in C/1 Case No. 538 of 2010/T.R. No. 508 of 2017 by the court of learned Judicial Magistrate, 1st Class, Jamshedpur whereunder all the accused persons/opposite parties no. 2 to 5 have been acquitted of the charges under Sections 498A and 506 of the Indian Penal Code.
(3.) Having considered the explanation furnished in the interlocutory application being I.A. No. 5484/2017 seeking condonation of delay, delay is condoned. I.A. Stands allowed.;