Full Judgment Text
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CASE NO.:
Special Leave Petition (crl.) 411 of 2001
PETITIONER:
BALDEV RAJ TANEJA
Vs.
RESPONDENT:
BIMAL KUMAR KEJRIWAL (HUF) & ORS.
DATE OF JUDGMENT: 14/09/2001
BENCH:
D.P.Mohapatra & K.G.Balakrishnan
JUDGMENT:
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 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;
14.9. 2001