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Judgment
Vinod Chatterji Koul, J
CrlM No. 1434/2020
I have heard learned AAG and learned counsels for the respondents and have also gone through the reasons stated in the application. After
considering the application and submissions made by learned counsel for the appellant, the delay has been sufficiently explained. As such, the delay in
filing the appeal is condoned.
Application for condonation of delay is accordingly allowed.
Crl LP(S) No. 3/2020
For the reasons stated in the application and submissions made by learned AAG, case has been made out for grant of leave.
Accordingly the application seeking leave to file appeal is allowed.
Registry to diarize and number the appeal.
The appeal is taken up for hearing.
Crl A(S) No.
Heard. Admit.
Issue notice to the respondent returnable within four weeks.
Ms. Zoya Bhardwaj, learned counsel accepts notice on behalf of the respondent No.1 and Mr. Abhimanyu Sharma, learned counsel accepts notice on
behalf of respondents 3 and 4.
Record of the trial court be summoned and paper-book shall be prepared.
List on 03.11.2021.