DINESHBHAI GOVINDBHAI SATTASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Affidavit filed on behalf of the respondent No.2 is taken on record.

(2.) By way of present petition filed under Art. 227 of the Constitution of India, the original complainant has challenged the Order dated 18.07.2018 passed by the Principal Civil Judge, Visavadar, District Junagadh below Exhibit 1 in Criminal Misc. Application No.166 of 2017 by which the learned Judicial Magistrate has refused to condone the delay of 47 days in filing a criminal complaint under section 138 of the Negotiable Instruments Act, 1881.

(3.) Pursuant to the notice issued by this Court, learned Advocate Mr.A.S.Asthavadi has appeared on behalf of the respondent No.2 original accused and has opposed the reliefs as prayed by the petitioner.