CHAUDHARY SATYENDRA SINGH Vs. PRASAD KAMAT

JUDGEMENT

(1.) HEARD Mr. Costa Frias, learned Counsel for the applicant and Mr. Lawande, learned Counsel for the respondent. By this application, the applicant seeks condonation of delay of 26 days in filing Special Leave to Appeal/ Appeal against the judgment and order dated 18th August, 2010 passed by the Judicial Magistrate, First Class, Panaji in OA Case No.1262/2008/B.

(2.) THE applicant filed the above criminal case against the respondent for dishonour of cheque dated 6th October, 2008 for an amount of Rs. 3 Lacs. By judgment and order dated 18th August, 2010, the learned Magistrate acquitted the respondent for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (''The Act' for short).

(3.) ACCORDING to the respondent, the certified copy was applied for by the Advocate for the applicant and not by the applicant.