MD. MINHAZ ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Baibhaw Gahlaut, learned counsel appearing for the petitioner, Mrs. Anuradha Sahay, learned counsel appearing for the State and Mr. Subhneet Jha, learned counsel appearing for the complainant/opposite party no.2.

(2.) I.A. No.16776 of 2025 has been filed for condonation of delay of 163 days in filing the present criminal revision petition.

(3.) Learned counsel appearing for the petitioner submits that the matter is arising under Sec. 138 of the Negotiable Instrument Act and compromise has taken place. He further submits that in settling and arranging the money, the said delay has occurred and in view of that, the delay may kindly be condoned.