EMRENSIYA EKKA Vs. STATE OF JHARKHAND AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) This petition seeking special leave to appeal against the judgment of acquittal dated 27th November, 2017 passed in Complaint Case No. 125/2016/T.R. No. 824/2017 by the learned Judicial Magistrate, 1st Class, Gumla whereunder the sole accused/opposite party No. 2 has been acquitted of the charges under Section 138 of the N.I. Act, is barred by a delay of 41 days. Petitioner has sought condonation of delay through I.A. No. 2638/2018.

(3.) Learned counsel for the petitioner submits that some time was consumed in obtaining the certified copy of the order and thereafter he approached the counsel in this Court to file the instant petition. Due to said reason there has been minor delay of 41 days in presenting the petition. Therefore, it may be condoned, otherwise the petitioner may suffer irreparably.