CAUVERY KALPATHARU GRAMEENA BANK Vs. M HANUMANNA

JUDGEMENT

(1.) Crl.Rp 1149/2012 is filed against the order of dismissal of Crl.A 99/2011 on the ground of limitation. Crl.RP 833/2012 is filed against the order of dismissal of Crl.A 100/2011 on the ground of limitation.

(2.) The aforestated appeals were filed by Cauvery Kalpataru Grameena Bank (victim in C.C.No.35/2001 and C.C.No.36/2001). There was delay of 476 days in filing Crl.A 99/2011 and 528 days delay in filing Crl.A 100/2011. The petitioner bank has putforth the same grounds for condonation of delay.

(3.) The common averments of application are as follows:-