HARVINDER SINGH Vs. STATE OF UTTARAKHAND & ANR

JUDGEMENT

(1.) Present criminal appeal along with special leave to appeal application has been preferred by the applicant-appellant against the judgment and order dated 26.10.2013 passed by Special Judicial Magistrate, Kashipur, District Udham Singh Nagar, whereby the learned Magistrate has dismissed the complaint of the applicant and has acquitted the respondent from the offence punishable under Section 138 of Negotiable Instruments Act, 1881.

(2.) Application for leave to appeal is barred by delay of 19 days. Delay has been sufficiently explained. Therefore, delay condonation application is allowed. Delay is condoned.

(3.) Also, heard on the application for special leave to appeal.