Paramjeet Singh, J. - (1.) CRM-41965-2013 Having heard learned counsel for the applicant-petitioner and for the reasons mentioned in application, delay of 141 days in filing the instant revision is condoned.
(2.) Application stands allowed. CRR-3061-2013
(3.) Instant criminal revision has been preferred by the petitioner against judgment dated 05.02.2013 passed by learned Sessions Judge, Gurgaon thereby dismissing the appeal filed by the petitioner against the judgment dated 25.08.2012 passed by learned Judicial Magistrate Ist Class, Gurgaon vide which petitioner has been acquitted in a complaint case under Section 138 of the Negotiable Instruments Act, 1881 (in short 'N.I.Act').;