BASAVARAJ Vs. BASAVARAJ

JUDGEMENT

(1.) THE learned Magistrate has held that there was delay of 62 days in filing the complaint.

(2.) THE application for condonation of delay was contested by the accused and an enquiry was held. The complainant and accused have adduced evidence.

(3.) THE learned counsel for complainant would submit that delay of 62 days has to be condoned bearing in mind the object and purpose of the Act.