ORION MEDIA PVT LTD Vs. BHASKAR BAPULAL SHAH

JUDGEMENT

(1.) Heard learned Advocate for applicant original complainant and learned Advocate, for respondent Nos. 1 and 2.

(2.) The applicant-original complainant has filed Criminal Application No. 2392/2007 for leave to file appeal against the acquittal of the respondent under, Section 138 of the Negotiable Instruments Act. As there was a delay of 478 days in filing the said application, the present application for condonation of delay has been preferred.

(3.) I have heard the learned Counsel for the applicant at length. I have perused the criminal application for condonation of delay. Looking to the reasons stated therein, I am of the opinion that no sufficient cause has been made out for condonation of delay caused in filing the application for leave to file appeal. The delay has not been properly explained.