(1.) In this case, Central Bureau of Investigation (For short CBI) filed a petition seeking special leave to file appeal against the judgement and order of acquittal of all six (6) opposite parties in connection with special case no. 66 of 2011 arising out of RC No. 05 (A) of 2000 dtd. 3/2/2000 on an allegation of practicing fraud upon Canara Bank to the tune of approximately Rs.2.19 crores, under Sec. 378 (4) of Code of Criminal Procedure (CrPC) along with an application for condonation of delay of 1452 days i.e. almost four years under sec. 378 (5) of the CrPC.
(2.) The limited issue is as to whether the petitioner/CBI had shown sufficient cause for delay of 1452 days in filing petition for special leave under Sec. 378 (4) of the CrPC, within prescribed period of limitation under sec. 378(5) of the CrPC.
(3.) Hon'ble Apex Court imparted a great deal of interpretation of object behind enactment of limitation by the legislature in following words:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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