Amitav Kumar Gupta, J. - (1.) This interlocutory application has been filed under Sec. 5 of the Limitation Act for condoning the delay of 213 days in preferring this revision application. Learned counsel appearing on behalf of complainant/O.P. No. 2 has not raised any serious objection.
(2.) Considering the reasons assigned in para -4 of the supporting affidavit and the medical certificates annexed thereto, sufficient cause and reasonable explanation is made out for condoning the delay, accordingly, the delay is hereby, condoned.
(3.) Accordingly, I.A. No. 6035 of 2015 stands allowed. Cr. Revision No. 1300 of 2015 This Criminal Revision Application has been preferred against the judgment and order dated 20.12.2014, passed in Cr. Appeal No. 91 of 2014 whereby, the learned Judicial Commissioner -cum -Additional Sessions Judge -XVIII, Ranchi, has affirmed the order dated 11.4.2014 passed by the learned Judicial Magistrate 1st Class, Ranchi in Complaint Case No. 800 of 2010, convicting the petitioner for the offence under Sec. 138 of the Negotiable Instruments Act, and sentencing him to undergo S.I for one year and to pay Rs. 9,00,000/ - as compensation to the complainant/O.P. No. 2.;