SIDDAPPA ANNAPPA HIREKUD Vs. BASAGOUDA SADASHIV PATIL

JUDGEMENT

(1.) Heard the petitioner's counsel and respondent's counsel.

(2.) The petitioner has approached this Court by invoking Sec. 482 of Crimial P.C. seeking to set-aside the order dated 18.09.2018 passed on IA No.1 in Criminal Revision Petition No.482 of 2016 on the file of the VII Addl. District and Sessions Judge, Belagavi, sitting at Chikkodi vide Annexure-F and pass such other orders as this Court may deem fit in the circumstances of the case.

(3.) Brief factual matrix of the case is that the respondent herein has filed a complaint under Sec. 200 of Crimial P.C. for the offence punishable under Sec. 138 of NI Act, in respect of bouncing of cheque for an amount of Rs.13,56,000.00. The Court below after taking cognizance issued summons to the present petitioner and ultimately, the complaint was dismissed on 27.01.2015 and after dismissal of the complaint, the complainant/respondent herein has approached the revisional Court by filing revision petition along with an application for condonation of delay. The revisional Court after recording the evidence condoned the delay by imposing the costs of Rs.2,000.00. Being aggrieved by the order of condonation of delay, the present petition is filed seeking order to set-aside the said order.