A.S.SHAMALA Vs. ANIL KUMAR

JUDGEMENT

(1.) Learned counsel for the petitioner, who is appearing through Video Conference, once again prays for two days time to do the needful in the matter.

(2.) A perusal of the order sheet would go to show that the present petition is of the year 2013, which has arisen from the original criminal case of the year 2006, as such, it is ten years old matter, wherein the accused has challenged his confirmation of conviction for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881.

(3.) The order sheet reveals that as long back as on 5/10/2021, learned counsel for the respondent submitted that respondent was reported to be dead and he had sought for some time. Even prior to that, sufficient time was granted for the petitioner to proceed further in the matter.