Hdfc Bank Ltd vs Satbir Singh

Punjab-Haryana High Court

Hdfc Bank Ltd vs Satbir Singh on 27 November, 2025

                        CRA-AS-153-2016 (O&M)
                        [arising out of CRM-A-5-MA-2014]             1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH
                        255
                                              CRA-AS-153-2016 (O&M)
                                         [arising out of CRM-A-5-MA-2014]
                                         Date of Decision: November 27, 2025

                        HDFC Bank Ltd.
                                                                                    .....Appellant
                                                         Versus
                        Satbir Singh
                                                                                  .....Respondent

                        CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                        Present:    None.
                                          ***
                        SANJAY VASHISTH, J.

1. Appellant - HDFC Bank Ltd. had filed an application seeking grant of leave to appeal against the judgment of acquittal dated 23.05.2012, passed by learned Judicial Magistrate Ist Class, Hisar, in Complaint case bearing No. 3623-II of 2007, instituted on 13.12.2007/ 24.07.2010, under Section 138 of the Negotiable Instruments Act, 1881, titled as 'HDFC Bank Limited v. Satbir Singh', whereby the complaint filed by the appellant herein was dismissed by acquitting the accused.

Vide order dated 07.11.2016, the said application was allowed and present appeal was admitted.

2. Shorn off the factual matrix of the present case, it is suffice to notice that in the recent mandate of law laid down by Hon'ble the Apex Court, in the case of M/s Celestium Financial v. A. Gnanasekaran etc. [Criminal Appeal Nos. 1868-70 of 2025, decided on 08.04.2025, reported as 2025 (3) RCR (Criminal) 208 : Law Finder Doc Id # 2737710 : 2025 SCC OnLine SC 1320], their Lordships' have answered the issue in affirmative that whether an appeal would be maintainable under the proviso to Section 372 Cr.P.C. (corresponding Section 413 of BNSS, 2023), against an order of acquittal passed in a case instituted upon a private complaint, by treating the PRASHANT KAPOOR 2025.11.28 08:39 I attest to the accuracy and authenticity of this order/judgement CRA-AS-153-2016 (O&M) [arising out of CRM-A-5-MA-2014] 2 complainant in such a proceeding as a 'victim' within the meaning ascribed to the term under Section 2(wa) of the Cr.P.C.

3. After encapsulating in detail the provisions of Sections 2(d),

(n) & (wa), 24, 200, 372, 377, 378, 386 of the Cr.P.C.; Sections 138, 139, 141, 142, 143 and 147 of the Negotiable Instruments Act, 1881; and the earlier view point of the Hon'ble Supreme Court taken in the case of Mallikarjun Kodagali (dead) represented through Legal representative v. State of Karnataka, (2019) 2 SCC 752, an ongoing debate whether the right of the victim to file an appeal against acquittal in a complaint case would fall under Section 372 or Section 378(4) of Cr.P.C., has been put to rest. Succinctly, in Celestium Financial's case (supra) it has been held that the 'victim' has a right to file an appeal under Section 372 of Cr.P.C. before the Court of Sessions.

4. It is apposite to mention here that the judgment in the case of Celestium Financial (supra) has been followed and relied upon by this Court in the case of M/s Associated Road Carriers Limited v. Manjit Singh and others (CRM-A-885-MA-2013, decided on 07.07.2025) as well as by a Co-ordinate Bench of this Court in the case of Satish Kumar v. Jugal Kishor (CRM-A-2700-MA-2018, decided on 02.07.2025).

5. Having gone through the recent mandate of Hon'ble the Apex Court in Celestium Financial's case (supra), and the view taken by this Court in the case of M/s Associated Road Carriers Limited (supra) as well as by a Co-ordinate Bench of this Court in the case of Satish Kumar (supra), there exists no ground to take a different view in the present case.

6. Accordingly, this case is disposed of by directing the learned Sessions Judge, Hisar, to treat the present appeal as an appeal filed under Section 372 of the Cr.P.C. (corresponding Section 413 of BNSS, 2023) and entrust the same to any appropriate Court to try the same. The concerned Court shall decide the appeal on merits as per law, as expeditiously as possible.

CRA-AS-153-2016 (O&M) [arising out of CRM-A-5-MA-2014] 3 Since similar directions are being passed by this Court in number of cases, the concerned Appellate Court need not to adhere to the delay aspect, if any, involved in the case, for the purpose of considering the issue raised in the appeal and its disposal on merit.

7. The Registry is directed to transmit this order alongwith copy of the complete paper-book of this case, as also return the record of the Trial Court, if received, to the learned Sessions Judge, Hisar, forthwith.

8. Disposed of accordingly.

9. Pending miscellaneous application(s), if any, also stands disposed of.

                                                                           ( SANJAY VASHISTH )
                                                                                  JUDGE
                        November 27, 2025
                        Pkapoor
                                        Whether speaking/reasoned             Yes
                                        Whether reportable                    No




PRASHANT KAPOOR
2025.11.28 08:39
I attest to the accuracy and
authenticity of this
order/judgement