GORSI CONSTRUCTION PVT LTD Vs. VINOD KUMAR

JUDGEMENT

(1.) Heard. By the medium of this application, appellant has sought condonation of delay of 55 days i.e. crept in filing of the appeal. Though the application has vehemently opposed by the learned counsel for the respondent, however, I find that there is sufficient cause for condoning the delay as has been spelt out in para 3 of the application. Moreover, the application is duly supported by an affidavit of the applicant. Accordingly, the application is allowed and the delay of 55 days in filing the appeal is condoned. Application disposed of.

(2.) Leave to appeal granted. Appeal be registered.

(3.) This appeal is directed against the order dated 25.2.2016, whereby complaint filed by the appellant came to be dismissed by the learned Trial Magistrate and further ordered the statutory acquittal of the accused/respondent.