Pradeep Kumar Gupta vs State Of U.P. And Another
2023 Latest Caselaw 36513 ALL

Allahabad High Court

Pradeep Kumar Gupta vs State Of U.P. And Another on 22 December, 2023

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:243170
 
Court No. - 83
 

 
Case :- APPLICATION U/S 378 No. - 66 of 2023
 

 
Applicant :- Pradeep Kumar Gupta
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- R.K. Shahi
 
Counsel for Opposite Party :- G.A.,Rakesh Kumar Upadhyay
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri R.K. Shahi, learned counsel for the applicant, Sri Rakesh Kumar Upadhyay, learned counsel for the opposite party no.2 and learned A.G.A. for the State are present.

The present leave to appeal has been filed under Section 378 (4) of the Criminal Procedure Code to grant leave to appeal against the impugned judgment and order dated 21.02.2023 passed by Additional Judicial Magistrate, Court No. 25, Deoria in the Criminal Complaint Case No. 2268 of 2021 (Pradeep KUmar Gupta vs. Bhoolan Prashad Gupta), by which the trial court acquitted the applicant under Section 38 of Negotiable Instrument Act.

Learned counsel for the applicant submits that the parties have settled the dispute out of Court, therefore, he does not want to press this application.

This application is, accordingly, dismissed as not pressed.

Order Date :- 22.12.2023

MAA/-