VINEETA PANDEY Vs. RAMNARAYAN VASTRAKAR

JUDGEMENT

(1.) Heard on IA No.01, application for condonation in filing the appeal.

(2.) Upon due consideration, the above application is allowed and delay of 51 days in filing the appeal is hereby condoned.

(3.) By this petition, the appellant/complainant is seeking leave to appeal under Sec. 378(4) of CrPC against the order dtd. 12/8/2022 passed by the Judicial Magistrate First Class, Bilaspur in Complaint Case No.221/2020 by which the complaint case was dismissed for want of prosecution and consequently, the respondent/accused was acquitted of the charge under Sec. 138 of the Negotiable Instruments Act.