Kashinath Shaw vs Unknown
2021 Latest Caselaw 525 Cal

22.01.2021 Mithun Sl. No.41.

D/L.

Ct.No.30 CRMSPL/38/2020

In the matter of : Kashinath Shaw

...the petitioner.

Mr. Debasis Kar, Adv.

...for the petitioner.

This is an application for special leave to file appeal

against the order of acquittal vide judgment dated 16 th

October, 2020 passed by the learned Judicial Magistrate,

7th Court at Alipore in C.Case No.5192 of 2010 under

Section 138 of the Negotiable Instrument Act.

I have perused the impugned judgment. I have also

heard the learned Advocate for the petitioner. There is

sufficient ground to grant special leave to the petitioner to

file the instant appeal. Accordingly, the special leave is

granted.

The petitioner is directed to file memorandum of

appeal within 30 days from the date of this order.

(Bibek Chaudhuri, J)