DEVANAND RAJARAM JUNJARE Vs. PRAMOD DINKAR SONAR

JUDGEMENT

(1.) This petition is filed to challenge the order made by learned Judicial Magistrate, First Class, Sillod, in Criminal Misc. Application No. 611 of 2015.

(2.) Both the sides are heard.

(3.) Criminal Misc. Application No. 611 of 2015 was filed by the petitioner for condonation of delay of eight days caused in filing complaint for the offence punishable under Section 138 of Negotiable Instruments Act. In support of the contentions made in the application, affidavit of the complainant-applicant was filed on 1st July, 2015. The learned Judicial Magistrate, First Class dismissed the complaint on 25th November, 2015, by observing that the complainant and his Advocate were not present before the Court and no record was produced to substantiate the contentions made in the application for condonation of delay.