MURLI S SAVLANI Vs. BHOLA N SETH

JUDGEMENT

(1.) HEARD the learned Counsel for the Applicant and the learned A.P.P. for State and Shri Marwadi for Respondent No.2 in all the applications.

(2.) THESE applications for condonation of delay of 82 days in filing of the appeal against the order dismissing the complaint and consequential acquittal of the accused. A common order is passed by the learned Addl. Chief Metropolitan Magistrate on 13.12.1996 in a group of cases, which reads as under:

(3.) IT thus clearly appears from above and the conduct of the complainant that the complainant himself was not interest in proceeding with the matter on that day. He was also not willing to get the matter adjourned on payment of cost and the learned Magistrate was left with no alternative other than to pass the impugned order.