LALITHA ENTERPRISES Vs. SURABHI ENTERPRISES

JUDGEMENT

(1.) This appeal is filed by the complainant in C.C.No.3827/2013 on the file of XXV Additional Chief Metropolitan Magistrate at Bengaluru, wherein the learned Magistrate by judgment and order dated 10.11.2017 acquitted the accused of the offence punishable under Section 138 of Negotiable Instruments Act, 1881 (herein after referred to as 'N.I. Act' for short).

(2.) There is a delay of 450 days in preferring the appeal.

(3.) The learned counsel for the appellant has filed I.A.No.1/2019 seeking to condone the delay along with the affidavit of the appellant/complainant.