ANKIT SARDA Vs. SUBASH AGARWAL

JUDGEMENT

(1.) The facts necessary for the purpose of disposal of the present applications for condonation of delay are limited. On 30.11.2016 and 01.12.2016 two judgments would be rendered by the learned Judicial Magistrate in P. C. Case No.03 of 2015 and P. C. Case No. 04 of 2015 respectively by which it would be held that the complainant, the appellant herein, had failed to prove the ingredients of Section 138 of the Negotiable Instruments Act, 1881 against the respondents and acquit them of the charge.

(2.) Against the said two judgments passed by the learned Judicial Magistrate the appellant would prefer appeals before the Sessions Court i.e. Criminal Appeal No. 10 of 2016 and Criminal Appeal No. 11 of 2016 respectively. Both the Criminal Appeals would be presented and registered on 28.12.2016 and decided on 25.09.2017. The learned Sessions Judge would hold that the appeal was not maintainable and dismiss the said appeals.

(3.) On 04.10.2017 the appellant would prefer Crl.L.P. No.10 of 2017 and Crl.L.P. No.11 of 2017 respectively before this Court against the judgments dated 30.11.2016 and 01.12.2016 adverted to above.