SURINDER KUMAR GROVER Vs. ANIL KUMAR

JUDGEMENT

(1.) CRL.M.A.No. 673/2016 (Delay) - For the reasons mentioned in the application for condonation of delay in filing the revision petition, the delay is condoned.

(2.) The application for condonation of delay is disposed of.

(3.) Present revision petition has been preferred by the petitioner to challenge the legality and correctness of a judgment dated 15.09.2015 of learned Addl. Sessions Judge in Crl.A.No.14/2015 whereby judgment dated 08.05.2015 and sentence order dated 22.05.2015 of learned CMM under Sec. 138 Negotiable Instruments Act were upheld.