Baldev Raj Taneja Vs. Bimal Kumar Kejriwal (HUF) & Ors [2001] Insc 487 (14 September 2001)
D.P.Mohapatra & K.G.Balakrishnan
D E R This Special Leave Petition has been filed by the complainant against the revisional order dated 21st March, 1997 of the High Court of Calcutta in Criminal Revision No.194 of 1997 in which the learned single Judge (Justice S.K.Tiwari) while confirming the order of the learned Magistrate refusing to take cognizance of the offence under Section 138 of the Negotiable Instruments Act , observed that the learned Magistrate should have taken cognizance of the offence punishable under Section 420 IPC (Indian Penal code, 1860) and set aside the order and directed the learned Magistrate to hold further enquiry into the complaint. The SLP is delayed by 1233 days. The inordinate delay in filing the SLP has not been satisfactorily explained. Therefore, the SLP is dismissed on the ground of delay.
........................J.
(D.P.Mohapatra) ........................J.
(K.G.Balakrishnan) New Delhi;
