RAKESH GUPTA Vs. ANAND SINGH BHADURIA

JUDGEMENT

(1.) CRM-6568-2025 Present application has been moved by the applicant-petitioner seeking condonation of delay of 57 days in filing the criminal revision petition.

(2.) Prayer in the Criminal Revision Petition is for setting aside the orders dtd. 20/1/2025 and 20/9/2024, passed by Ld. Additional Sessions Judge, Gurugram in CRA No.428 of 2024, titled as, "Rakesh Gupta v. Anand Singh Bhaduria and others", instituted on 17/9/2024, under Sec. 138 of the Negotiable Instruments Act, 1881, Complaint bearing No. NACT-16457- 2017.

(3.) Learned counsel for the petitioner has stated that petitioner was prosecuted in a complaint under Ss. 138, 141 and 142 of the Negotiable Instruments Act, 1881 (for short, 'the Act') and he was convicted by learned Judicial Magistrate Ist Class, Gurugram, under Sec. 138 of the Act, vide judgment of conviction dtd. 21/8/2024 and vide order of sentence dtd. 22/8/2024 (Annexure P-1), he was ordered to undergo simple imprisonment for a period of one year and was also ordered to pay compensation of Rs.17,50,000.00 (Rupees Seventeen Lac and Fifty Thousand only) to the complainant (respondent herein).