KETAN RANESHCHANDRA JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. C.M. Shah, learned APP waives service of rule for the respondent No.1 and Mr. F.B. Brahmbhatt, learned advocate waives service of rule for the respondent No.2 in each of the applications.

(2.) The present applications are preferred under section 5 of the Limitation Act to condone the delay of 61 days which has occurred in preferring the revision applications to assail the judgment and order of conviction dated 25.10.2019 passed by the learned Additional Chief Metropolitan Magistrate, Court No.28, Ahmedabad in Criminal Case No.28757 of 2019 and cognate matters wherein the applicant is convicted under section 252 of the Code of Criminal Procedure, 1973 for offence punishable under section 138 of the Negotiable Instruments Act and is ordered to undergo S.I. for two years and to pay a fine at the rate double the amount of cheque with default stipulation.

(3.) I have heard Mr. Gupta, learned advocate for the applicant and Ms. C.M. Shah, learned APP for the respondent No.1 and Mr. Falgun Brahmbhatt, learned advocate for the respondent No.2.