AJAY KAUNDAL Vs. SANTOSH KUMAR

JUDGEMENT

(1.) This Court was constrained, to, record a decision on a time barred Cr.MP No. 485 of 2018, given the Registry, not, listing, an apposite application for condoning, the, delay in the belated institution, of, the application aforesaid, before this Court. Since the verdict has been pronounced on a time barred application, hence the verdict rendered by this Court, on, 20.6.2018 in Cr.MP No. 485 of 2018 is recalled.

(2.) Be that as it may, obviously, the aforesaid endeavour, is, a post verdict endeavour. However, the learned counsel appearing for the petitioner/convict, for hence sustaining it, has placed reliance, upon, the mandate occurring, in, Section 147 of the Negotiable Instrument Act. Provisions whereof read as under:

(3.) For the reasons which have been recorded hereinabove, there is no merit in the instant application, and, it is dismissed accordingly.