APARESH KUMAR SINGH, J. - (1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.
(2.) This petition seeking leave to appeal against the judgment of acquittal dated 22nd December, 2015 passed by learned Judicial Magistrate, 1st Class, Dhanbad in C.P. No. 645/2003/T.R. No. 1889/2015, where under the accused-opposite party No. 2 has been acquitted of the charges under Sections 323, 406 and 34 of the Indian Penal Code, is suffering from a delay of 15 days for condonation, of which I .A. No. 439 of 2017 has also been filed.
(3.) Upon consideration of the submission of learned counsel for the petitioner and for the,reasons stated in the instant petition, the delay of 15 clays in preferring the instant petition is condoned.;