CANBANK MUTUAL FUND Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS is an application for condonation of delay in filing the application for leave to appeal under Section 378 (4) Cr. P. C. For the reasons stated in the application, the delay is condoned. Application stands disposed of.

(2.) THIS order shall dispose of the criminal leave petition filed by the petitioner for grant of leave to file an appeal under Section 378 (4)Cr. P. C. against the order dated 12. 09. 2006 passed by the Metropolitan magistrate dismissing his complaint filed under Section 138 read with section 142 of the Negotiable Instruments Act, 1861 (for short the N. I. Act) on the ground that it was beyond limitation.

(3.) BRIEFLY stating, the facts of this case are: