Preetam Singh Gabel vs Beer Singh
2021 Latest Caselaw 3214 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                  CRMP No. 1226 of 2021

                        Preetam Singh Gabel Versus Beer Singh




17/11/2021         Ms. Prabha Sharma, counsel for the petitioner.

                   Heard on Cr.M.P. followed by acquittal appeal preferred against
             the judgment dated 09.09.2021 passed by the Judicial Magistrate
             First Class, Sakti, District-Janjgir-Champa (C.G.) in Criminal Case
             No. 668/2018 whereby and whereunder learned trial Court acquitted
             the accused for charges framed under Section 138 of the Negotiable
             Instrument Act. The Cr.M.P. is within limitation.

                   On due consideration, this Court is of the view that special
             leave to appeal may be granted. Consequently, the present Cr.M.P. is
             allowed. Registry is directed to list the matter under the head of
             acquittal appeal.

                   Record of the Court below be called.

                   On appellants paying process fee within 10 days, notice along
             with a copy of acquittal appeal be issued to the respondent through

registered and usual mode, returnable within 4 weeks.

List the matter for further hearing after service to respondent is complete and record is available.

Sd/-

(Rajani Dubey) Judge H.L. Sahu