State Of Haryana vs Atul And Another
2023 Latest Caselaw 1731 P&H

225 IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

                          CRM-1216-2019 in/and CRM-A-204-2019
                          Date of Decision: January 25, 2023
State of Haryana                            ... Applicant
                                    Versus
Atul and another                               ...Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA Present:- Mr. Gurbir Singh Dhillon, AAG, Haryana. DEEPAK GUPTA, J.(Oral)

In case FIR No.233, dated 09.06.2016, registered at Police

Station Civil Line, Kaithal, District Kaithal, under Sections 21 and 29 of

Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter

referred as 'the Act'), respondent-accused have been acquitted of the

charge under Sections 21 and 29 of the Act, vide judgment dated

22.02.2018 by learned Additional Sessions Judge/Special Judge, Kaithal

in NDPS case No.23 of 2016.

Against the aforesaid judgment of acquittal, State has filed

the application under Section 378(3) Cr.P.C. for grant of leave to appeal

along with application for condonation of delay of 212 days in filing the

same.

I have considered the reasons mentioned in the application to

condone the delay and find no merit therein. Application for condonation

of delay of 212 days in filing the application for grant of leave to appeal,

is dismissed and consequent thereto, application for grant of leave to

appeal is also dismissed being barred by limitation.

Dismissed.

January 25, 2023                                (DEEPAK GUPTA)
sarita                                               JUDGE
Whether reasoned/speaking: Yes/No       Whether reportable:      Yes/No



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