MR.APARESH KUMAR SINGH,J. - (1.) Heard learned counsel for the petitioner, learned A.P.P. for the State and learned counsel for the private opposite parties.
(2.) The present petition seeking Special Leave to Appeal against the judgment of acquittal dated 13.06.2016 passed by the Learned Judicial Magistrate, 1st Class, Dhanbad in C.P. No. 07/2005 (T.R. No. 2008/2016) is barred by delay of 201 days, for condonation of which, a prayer has been made through I.A. No. 2281/2017. By the impugned judgment, accused/opposite party no. 2 to 4 being the husband, father-in-law and mother-in-law, have been acquitted of the charges under section 498-A of the Indian Penal Code and section 4 of Dowry Prohibition Act.
(3.) Learned counsel for the petitioner submits that the delay in filing the instant petition has been caused due to financial constraints as the petitioner is a lady and does not have any independent sources of income. Judgment was passed on 13.06.2016 and she obtained the certified copy on 18.01.2017 and thereafter she has approached this Court. Delay may be condoned, otherwise, she may suffer irreparably.;