HARSH BHUWALKA Vs. SANJAY KUMAR BAJORIA

JUDGEMENT

(1.) By the impugned judgment and order dtd. 5/8/2021 [impugned order, hereafter], the High Court of Judicature at Calcutta dismissed an application [CRR No.507 of 2012] under Sec. 482 of the Code of Criminal Procedure, 1973 [Cr. PC, hereafter] preferred by the petitioners. The High Court was of the opinion that the respondent in the said application as the complainant having approached the jurisdictional Magistrate with a complaint under Sec. 200, Cr. P.C., he ought to be permitted to adduce evidence before charge is framed for arriving at a proper finding regarding the allegations.

(2.) This special leave petition dtd. 25/6/2024 was presented on 11/7/2024. Since the special leave petition was barred by time by 774 days, the petitioners applied for condonation of delay [I.A. No.158709 of 2024].

(3.) The petitioners also applied for exemption from filing the certified copy of the impugned order [I.A. No.158707 of 2024]. It is stated in paragraph 3 thereof as under: