SAVITRI YADAV Vs. MOHAN RAM YADAV

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 143 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. 24/5/2022 passed by the Judicial Magistrate First Class, Bagicha, Distt. Jashpur in Complaint Case No.218/2018 by which the complaint case under Sec. 138 of the Negotiable Instruments Act was dismissed for want of prosecution.